Tirthankar Ghosh,J. - (1.) The present appeal has been preferred against the Judgment and Order of conviction and sentence dated 12.09.2019 & 13.09.2019 passed by the learned Additional District & Sessions Judge, 2nd Fast Track Court, Jangipur, Murshidabad in Sessions Trial No. 1(11)/2018 arising out of Sessions Case No. 94/2018, wherein the learned trial Court was pleased to hold the appellant guilty for commission of offences punishable under Section 489B and 489C of the Indian Penal Code and sentenced him to suffer as follows: i. Rigorous imprisonment for 7 years and fine of Rs.10,000/- i.d., to suffer further rigorous imprisonment for 6 months for the offence under Section 489B of the Indian Penal Code. ii. Rigorous imprisonment for 5 years and fine of Rs.5,000/- i.d., to suffer further rigorous imprisonment for 3 months for the offence under Section 489C of the Indian Penal Code.
(2.) The prosecution case in short is as follows :
(3.) One Badal Mondal, Sub-inspector of police attached to Farakka Police Station addressed a letter to the Inspector-in-charge, Farakka Police Station to the effect that on 02.04.2018 at 13.55 hours in course of discharging vehicle checking duty at Khaira Kandi More near Mostofa Garden, vide Farakka PS MCC No.1183/18 dated 02.04.2018 and GDE No. 100 dated 02.04.2018, he received a source information that at New Farakka More a person was moving suspiciously allegedly carrying Fake Indian Currency Note (hereinafter referred to as "FICN"). After seeking verbal permission the informant along with force approached near the spot at about 14.15 hours, when on seeing them, the accused tried to flee away but after chasing him the raiding team was successful in apprehending him. After compliance with all the formalities a search was conducted on the said person named as Amizuddin Sk and from him 350 (three hundred fifty) numbers of FICN, each note of Rs. 2,000/- denomination were recovered. On interrogation the accused could not give any satisfactory answer, however, he said that he collected the said FICN from a businessman of Kaliachak, Malda and supplied the same to Farakka and its adjacent area. The accused was thereafter arrested and produced before the Court.;