JUDGEMENT
K.C. Puri, J. -
(1.)VIDE this common judgment, I intend to dispose of two criminal appeals bearing Crl. Appeal No. S -1443 -SB of 2003, titled as "Gurmej Singh and another v. State of Punjab" and Crl. Appeal No. S -1478 -SB of 2003, titled as "Ramesh Kumar v. State of Punjab", as both these appeals have arisen out the same judgment and order dated 28.07.2003 passed by Shri B.S. Sandhu, Additional Sessions Judge, Fast Track Court, Ferozpur. Briefly stated, the case of the prosecution is that on 25.04.2001 ASI Bakhshish Singh, In -charge CIA staff, Ferozpur along with police party were going for patrolling and checking of suspicious elements on official Four Wheeler Make Canter bearing Registration No. PB -5 -D -9550 driven by C. Sukhdev Singh from Makhu to the turning point of village Bhuppewala. At about 4.00 P.M. when the police party was in the area of village Manjhwala on the turning point of village Bhuppe wala, accused Gurmej Singh, Balvir Singh and Ramesh Kumar along with one more accused Raj Singh of village Buraj Mohamand Shah, were present there. On seeing the police party, they tried to slip away. On suspicion, the police party headed by ASI Bakhshish Singh apprehended all the three appellants before this Court. However, accused -Raj Singh succeeded in fleeing from there. Personal search of all the three accused was conducted. From possession of accused Gurmej Singh fake Indian currency notes to the tune of Rs. 5200/ - were recovered, out of which 6 notes were of the denomination of Rs. 500/ - and 22 notes of the denomination of Rs. 100/ - each. From possession of accused Balbir Singh fake Indian currency notes to the tune of Rs. 5100/ - were recovered, out of which 7 notes were of the denomination of Rs. 500/ - and remaining of the denomination of Rs. 100/ - each. Similarly, from the possession of accused Ramesh Kumar, fake Indian currency notes to the tune of Rs. 4700/ - were recovered out of which 6 notes were of the denomination of Rs. 500/ - and remaining of the denomination of Rs. 100/ - each.
(2.)AFTER investigation, challan was presented against all the three accused. Copies of documents were supplied to the accused free of costs as required under Section 207 Cr.P.C.
Learned trial Court after hearing the arguments and going through the record framed charges under Sections 489 -B and 489 -C IPC against the accused, to which they pleaded not guilty and claimed trial.
(3.)THE prosecution, in order to bring home guilt of the accused, examined PW -1 Devi Dayal Arora, Assistant General Manager, Reserve Bank of India, PW -2 Satnam Singh, MHC, PW -3 ASI Jaswant Rai PW -4 ASI Bakhshish Singh, PW -5 ASI Baldev Singh and thereafter closed the prosecution evidence.
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