Bombay High Court
Vasant Jagannath Jagtap vs The State Of Maharashtra on 6 November, 2019
Author: Nitin W.Sambre
Bench: Nitin W.Sambre
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SAS
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.778 OF 2016
Vasant Jagannath Jagtap,
Aged: 47 years, Occu: Driver,
r/at S.NO.39/9/7, Plot No.7,
Chetan Park, Ambegaon, Pune ..Appellant.
V/s.
The State of Maharashtra ..Respondent.
Mr.Daulat G.Khamkar for the appellant.
Mr.R.M.Pethe, APP for the respondent.
CORAM: NITIN W.SAMBRE, J.
DATE : NOVEMBER 6, 2019
ORAL JUDGMENT
This appeal is against the judgment and order of conviction delivered by the learned Additional Sessions Judge, Pune on March 30, 2016, convicting the appellant- accused for ofence punishable under section 489-B, using as genuine, forged counterfeit currency notes or ::: Uploaded on - 13/11/2019 ::: Downloaded on - 23/04/2020 05:02:12 ::: 2 apeal778-16.doc bank notes, of the Indian Penal Code to R.I. for 5 years and to pay fne of Rs.5,000/- in default to sufer R.I. for 3 months and ofence under section 489-C, possession of forged or counterfeit currency notes or bank notes, of the Indian Penal Code to R.I. for 3 years and to pay fne of Rs.2000/- in default to sufer R.I. for one month.
2. The appellant accused was arrested on October 16, 2012. This Court already denied him bail and as such, I am informed by learned counsel for the appellant that the appellant has already undergone his sentence and is released.
3. Heard Mr.Daulat Khamkar, learned counsel for the appellant and learned APP for the State.
4. The case of the prosecution can be summarized as under :-
Informant Riyaz, owner of mini market came across a counterfeit currency note of Rs.500/- on October 16, 2012 circulated by the appellant-accused in the transaction of purchase of Dove soap. After tendering the said counterfeit note, accused accepted Rs.460/- as change after adjusting the cost of Dove soap. ::: Uploaded on - 13/11/2019 ::: Downloaded on - 23/04/2020 05:02:12 :::
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5. Adjoining shop owner Lakhmaram also came across similar counterfeit currency note from the appellant in a transaction of purchase of cashew nuts by the accused after tendering counterfeit note of Rs.500/-.
6. In the aforesaid backdrop, informant PW1 Riyaz lodged complaint with the police station resulting in registration of ofence under sections 489-B and 489-C of the Indian Penal Code ('the IPC' for short).
7. Charge came to be framed against the accused at Exhibit-17. In support of the prosecution case, prosecution has examined PW1 Riyaz Bagwan, complainant, PW3 Lakhmaram, the grocery shop owner, PW2 Jaidrathan Iyer, Senior Manager, Axis Bank with whom the counterfeit currency notes found with the accused, PW1 and PW3, were verifed, panch witness PW4 Namdeo on memorandum and recovery panchanama, panch witness PW5 Rohit of seizure panchanama, PW6 Prasad Sanas and P.W.7 Balkrushna, attached to Crime Branch, investigating ofcers.
8. While questioning the conviction, learned counsel for the appellant would urge that the seizure of ::: Uploaded on - 13/11/2019 ::: Downloaded on - 23/04/2020 05:02:12 ::: 4 apeal778-16.doc counterfeit currency notes were not from the custody of the appellant-accused and as such, there are chances of implicating the appellant-accused in a false case. Apart from above, while inviting attention of this court to the testimony of PW5, who was examined in support of the seizure of counterfeit currency notes, he would urge that the same was not proved as the said witness has turned hostile. Learned counsel would also invite attention of this Court to the testimony of PW6 so also PW4 Namdeo so as to submit that there is material contradiction in seizure of the counterfeit currency notes from the house of accused. As such, according to him, this Court should order honourable acquittal of the appellant-accused.
9. Learned APP supports the case of the prosecution from the evidence brought on record.
10. Considered rival submissions.
11. PW1 Riyaz has proved the complaint Exhibit-24 and the F.I.R. at Exhibit-25. He has narrated about the alleged transaction between the appellant and himself about purchase of Dove soap by the accused after tendering Rs.500/- counterfeit note. Similar appears to be ::: Uploaded on - 13/11/2019 ::: Downloaded on - 23/04/2020 05:02:12 ::: 5 apeal778-16.doc the testimony of PW3 Lakhmaram from whom the accused purchased cashew nut packet and tendered Rs.500/- counterfeit note.
12. PW2 Jaidrathan Iyer, Senior Manager of Axis Bank to whom PW6 investigating ofcer has forwarded the counterfeit notes recovered from the custody of the accused in the denominations of Rs.500/- and Rs.1,000/- has deposed that the said notes were found to be fake as during checking under ultra violet light, the same were found to be not matching the specifcations prescribed by Reserve Bank of India. PW1 complainant in his testimony has categorically brought on record as to the manner he could notice the diferences in o counterfeit currency and genuine one.
13. In the aforesaid backdrop, what can be inferred is, appellant-accused was engaged in circulating counterfeit notes to PW1 and PW3. Even memorandum under section 27 of the Evidence Act has disclosed that he has kept counterfeit notes in his house. Same came to have been seized from his house and detail specifcation about the same are refected in the said memorandum. ::: Uploaded on - 13/11/2019 ::: Downloaded on - 23/04/2020 05:02:12 :::
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14. As far as the claim of learned counsel for the appellant about the seizure and sealing of the counterfeit notes is concerned, the seizure panchanama speaks of insertion of Rs.500/- notes in an envelope which is sealed and signed by the witness and PW6 investigating ofcer. The said document at Exhibit-48 has been proved by PW6 in his evidence. Even if the panch witness PW5 has turned hostile, same hardly afects the prosecution case on the said count. The seizure can be proved by the investigating ofcer as is done in the case in hand i.e. in the testimony of PW6 investigating ofcer.
15. The next contention of the learned counsel for the appellant is, in the testimony of PW4 Namdeo - panch witness, seizure of counterfeit currency notes from the house of accused, it has come on record that after police party along with accused reached the house of accused, accused asked his wife to take out the bag containing currency notes which was kept in the water tank and accordingly, his wife produced the bag containing the said currency notes The bag was found to be containing 435 currency notes of Rs.500/- and 47 currency notes of ::: Uploaded on - 13/11/2019 ::: Downloaded on - 23/04/2020 05:02:12 ::: 7 apeal778-16.doc Rs.1000/- denominations, which was seized vide Exhibit- 48 seizure memo. In the testimony of PW6 investigating ofcer, it has come on record that the aforesaid seizure was at the behest of the accused person and not at the behest of wife.
16. As far as the aforesaid contradiction is concerned, those are not found to be fatal to the prosecution case, particularly, when the panchanama of seizure of these currency notes in the denominations of Rs.500/- and Rs.1,000/- from the house of the accused was very much proved and established. The discovery memo under section 27 of the Evidence Act binds the accused to the extent of statement made by him and the same corroborates the seizure memo.
17. In the wake of above, the contradiction as is sought to be relied by the appellant for questioning the conviction will be of hardly any assistance and the same is rejected.
18. With the assistance of learned counsel for the appellant, I have perused the entire oral evidence of witnesses i.e. P.W1 to 7. As discussed hereinabove, the ::: Uploaded on - 13/11/2019 ::: Downloaded on - 23/04/2020 05:02:12 ::: 8 apeal778-16.doc prosecution with the evidence of PW1 and PW3 has established the participation of accused in the matter of custody of counterfeit currency notes. From the evidence of PW2, Senior Manager of Axis Bank, the said counterfeit notes were found to be fake one, evidence of PW4, 6 and 7 in categorical terms establish the case of prosecution about guilt of the appellant for an ofence of using as genuine, forged currency notes and possession of the same, punishable under section 489B and 489C of the Indian Penal Code, beyond reasonable doubt .
19. As such, in my opinion, no case for any indulgence is made out. The appeal as such fails and is dismissed.
(NITIN W.SAMBRE, J.) ::: Uploaded on - 13/11/2019 ::: Downloaded on - 23/04/2020 05:02:12 :::