- (1.) Mohd. Shabir Nanda, Mohd. Tayab, and Mohd. Shamshad are three appellants in this case, who have filed this appeal to impugn their conviction for offences under Sections 489-A, 489-C and 498-D IPC. Upon conviction, the appellants were sentenced to suffer rigorous imprisonment for five years coupled with fine of Rs.2500/- for their conviction for an offence under Section 489-A IPC. They have similarly been sentenced to undergo rigorous imprisonment under Sections 489-C and 498-D IPC. In default of payment of fine, they were further required to undergo rigorous imprisonment for one year. All these sentences were made to run concurrently.
(2.) The recovery of forged and fake currency notes was effected from the appellants on the basis of a secret information received by ASI Harwinder Singh to the effect that the appellants were printing forged currency notes and were supplying the same.
(3.) The information further was that if raid was conducted in the house of Mohd. Shabir Nandan sitauted at Mohalla Bhumsi then all these persons could be caught red handed while printing forged currency notes. Not only that, the informer had also stated before the Police that other articles used for printing could also be recovered from them. Finding this information to be trustworthy, ASI Harwinder singh sent a ruqa on the basis of which the case was registered. ASI Harwinder Singh along with police party then went to Mohalla Patranwala and raided the house of Mohd. Shabir Nandan. The appellants were caught while printing the forged currency notes on computer. The switch of the computer was put off. The components of the computer were separated. Monitor, key board, mouse, CPU, scanner, printer, UPS and the articles lying nearby i.e. cutter, ink cartridges, multi colour and plain papers and four currency notes inlcuding 37 notes of Rs.1000/- denomination, 25 notes of Rs.500/- denomination and one note of Rs.100/- denomination and one note of Rs.500/- and three notes of Rs.100/-, which were printed only on one side, were taken into possession.;