Gujarat High Court
Istiyak Ahmad Abdulrasid Ansari vs State Of on 10 July, 2013
Author: Akil Kureshi
Bench: Akil Kureshi
ISTIYAK AHMAD ABDULRASID ANSARI....Appellant(s)V/SSTATE OF GUJARAT....Opponent(s)/Respondent(s) R/CR.A/355/2011 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL APPEAL NO. 355 of 2011 FOR APPROVAL AND SIGNATURE: HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MR.JUSTICE R.P.DHOLARIA ================================================================ 1 Whether Reporters of Local Papers may be allowed to see the judgment ? 2 To be referred to the Reporter or not ? 3 Whether their Lordships wish to see the fair copy of the judgment ? 4 Whether this case involves a substantial question of law as to the interpretation of the Constitution of India, 1950 or any order made thereunder ? 5 Whether it is to be circulated to the civil judge ? ================================================================ ISTIYAK AHMAD ABDULRASID ANSARI....Appellant(s) Versus STATE OF GUJARAT....Opponent(s)/Respondent(s) ================================================================ Appearance: MS SADHANA SAGAR, ADVOCATE for the Appellant(s) No. 1 MR HL JANI, APP for the Opponent(s)/Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MR.JUSTICE R.P.DHOLARIA Date : 10/07/2013 ORAL JUDGMENT
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI)
1. This appeal has been filed by original accused No.1 who was convicted by the learned Additional Sessions Judge, Ahmedabad in Sessions Case No.288 of 2008 by judgment dated 24th December 2010 for offence punishable under sections 489B and 489C of the Indian Penal Code and sentenced to rigourous imprisonment for eight years four years respectively. He was also awarded fine.
2. Learned counsel for the appellant submitted that she does not challenge the conviction of the accused, but only requests for reduction in sentence. She pointed out that against the sentence of eight years, the convict has already served out sentence of 5 years and 2 months including the set off period. It was on the basis of the above submission, we permitted this appeal to be notified out of turn. We notice that the State has preferred Criminal Appeal No.778 of 2011 challenging the same judgment of the learned Sessions Judge in so far as accused Nos.2 to 6 are concerned who were acquitted of all the charges. The State appeal does not involve the present appellant nor there is any prayer for enhancement of sentence of the present appellant in the State s appeal. We, therefore, segregate such appeal for consideration at a later point of time.
Reverting to the case on hand, the charge against the present appellant along with co-accused was that they were caught carrying 384 counterfeit currency notes of Rs.100 each. The learned Judge in the impugned judgment found that the present appellant was caught carrying 99 currency notes of Rs.100 each. He additionally believed that previously, the accused had deposited fake currency notes in his ICICI Bank account and withdrawn matching sums from his account on the same or the immediately following day. On such basis, the learned Judge convicted the appellant and sentenced him to imprisonment for 8 years.
Since the conviction is not being challenged, we need not discuss the evidence with respect to the guilt of the accused. What therefore remains on record is that the accused was found carrying 99 fake currency notes of Rs.100 each. He was also found to have deposited on two occasions fake currency notes of Rs.4300/- with the Bank. The learned Judge, of course, has observed that the appellant had made such attempts on as many as 10 occasions. However, we find that such a conclusion is not supported by any discussion and in any case there is insufficient evidence in this respect. Such an aspect has not come out in the evidence from any quarter. We, therefore, proceed on the basis that the appellant was caught red-handed carrying 99 fake currency notes of Rs.100 each and on two previous occasions, he had deposited and encashed amount totalling to Rs.4300/-. The question, therefore, is what should the appropriate sentence for such offence punishable under section 489B of the Indian Penal Code. The said provision provides for punishment for using as genuine forged or counterfeit currency notes or bank notes. It provides that whoever sells to or buys or receives from, any other person or otherwise traffics in or uses as genuine, any forged or counterfeit currency-note or bank note, knowing or having reason to believe the same to be forged or counterfeit shall be punished with imprisonment for life or with imprisonment of either description for a term which may extend to ten years and shall also be liable to fine.
In the present case, it appears that the appellant has no other criminal antecedents. This is his first involvement in an offence of this nature or any other offence. He has a family of wife and children to support. The learned Judge awarded the sentence bearing in mind the so called involvement of the appellant in multiple cases of which we do not find sufficient evidence on record.
6. Under the circumstances, while confirming the conviction, the sentence of rigourous imprisonment of eight years is reduced to six years for offence under section 489B of the Indian Penal Code. Payment of fine remains unaltered. The conviction and sentence for offence under section 489C also remains unaltered. Needless to clarify that the sentences shall run concurrently. To the above extent, the judgment of the Sessions Court is modified. The appeal is allowed in part and disposed of accordingly.
(AKIL KURESHI, J.) (R.P.DHOLARIA,J.) (vjn) Page 4 of 4