Kerala High Court
Vijayakumar vs State Of Kerala on 8 January, 2013
Author: C.T.Ravikumar
Bench: C.T.Ravikumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR
TUESDAY, THE 8TH DAY OF JANUARY 2013/18TH POUSHA 1934
CRL.A.No. 2153 of 2005 (F)
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1984/2001 of ADDL. SESSIONS COURT (ADHOC)-II, TRIVANDRUM
C.P.NO.106/2001 of JUDICIAL FIRST CLASS MAGISTRATE COURT-III,
NEYYATTINKARA
APPELLANT/IST ACCUSED:
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VIJAYAKUMAR, S/O.KUTTIAPPY,
CHARUVILA VEEDU, CHERIYAKOLLA, KUNNATHUKAL.
BY ADV. SRI.BABU JOSEPH KURUVATHAZHA
RESMI NANDANAN (STATE BRIEF)
RESPONDENT(S)/STATE AND COMPLAINANT:
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1. STATE OF KERALA,
REP. BY ITS PUBLIC PROSECUTOR, HIGH COURT OF KERALA
ERNAKULAM, KOCHI-31.
2. THE DETECTIVE INSPECTOR,
CRIME BRANCH CID (CFS), THIRUVANANTHAPURAM.
THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 08-01-2013,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
AS
C.T.RAVIKUMAR,J.
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Crl.Appeal No. 2153 of 2005
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Dated this the 8th day of January, 2013
JUDGMENT
The appellant was the first accused in S.C.No.1984/2001 on the file of the Court of the Additional Sessions Judge, Fast Track (Adhoc) No.II, Thiruvananthapuram. He was convicted under Sections 489 A and 489 D of the IPC and for the conviction under Section 489 A he was sentenced to undergo rigorous imprisonment for a period of 5 (five) years and to pay a fine of Rs.5,000/-(Rupees Five Thousand only). For the conviction under Section 489 D IPC he was sentenced to undergo rigorous imprisonment for a period of 5 (five) years and to pay a fine of Rs.5,000/-(Rupees Five Thousand only). In default of payment of fine amount imposed as above he was to undergo rigorous imprisonment for a further period of one year each. The substantive sentences were ordered to be run concurrently.
2. The case of the prosecution is that the appellant and accused 2 to 4 therein, in furtherance of their common intention to counterfeit Indian currency note of denomination of Crl.Appeal No. 2153 of 2005 2 Rs.10/-, had printed MOI to MO IV series in MO VI press owned and possessed by the 4th accused, by using MO IV and MO VI blocks manufactured by the 3rd accused. According to the prosecution on receiving secret information, PW4 conducted a raid at the house of the first accused/the appellant bearing House No. 1/189 of Vellarada Panchayath and prepared Ext.P3 Search Memorandum. After conducting search in the house of the appellant, MO I series and MO IV series of counterfeit notes were recovered after describing them in Ext.P1 Search List. He arrested the appellant from there and crime No.105/95 of Vellarada Police station was registered under Section 489 C IPC in Ext.P4 FIR. On interrogation of the 1st accused certain details were obtained and based on the said information accused Nos.2 to 4 were arrested at 8.30 P.M. on 12.5.1995. Based on the information furnished by the 4th accused he recovered MO III series of sheets having printing on one side of 10 rupee denomination from where the white papers kept in the shelf of 'Amme Sree' press bearing Door No.TC 30/1953 of Pettah ward of Kadakampalli Village. It was recovered in the presence of 4th Crl.Appeal No. 2153 of 2005 3 accused. PW4 recovered MO IV series of blocks allegedly used for printing MO I, II, III series of notes buried in the house of A3 bearing House No. T.C. 42/396 "Sreevaraham' in the presence of A3 under Ext.P6 Recovery mahazar. He recovered MO III series of blocks buried near kennel house of A2 bearing House No. T.C.29/682 of Palkulangara Village based on the information furnished by the 2nd accused under Ext.P2 Manazar. MO I series to MO V series were forwarded to the court describing them in Ext.P7 series of property lists. PW4 submitted Ext.P8 report adding Sections 489 A,B,C and D r/w Section 34 IPC in addition to Section 489 C IPC, in Ext.P4 FIR. The investigation was then handed over to the Crime Branch CBCID (CFS) for further investigation. PW9 who took over the investigation submitted Ext.P10 report for renumbering the crime. After completing the investigation PW9 submitted the final report before the JFCM-II, Neyyattinkara. The learned Magistrate committed the case to the Sessions Court, Thiruvananthapuram and then it was made over to the Court of Additional Sessions Judge, Fast Track (Adhoc) No.II, Thiruvananthapuram. The 3rd accused died in the Crl.Appeal No. 2153 of 2005 4 meanwhile and the appellant, 2nd and 4th accused appeared before the court and after preliminary hearing the charge was framed against them under Sections 489 A to D r/w Section 34 IPC. It was read over and explained to them and appellant and others pleaded not guilty.
3. To prove the charge against the appellant and the other accused prosecution examined PWs 1 to 9, got marked Exts. P1 to P14 and identified MO I series to MO VI series. Oupon closing the prosecution evidence the appellant and other accused were examined under Section 313 of Cr.P.C. All the incriminating circumstances put to them were denied. Finding that it is not a fit case for acquittal under Section 232 of the Cr.P.C. they were called upon to enter on their defence. DW1 was then examined on the side of the defence and Ext.P1 General Diary kept and maintained in the Vellarada Police Station during the relevant period was marked through him as Ext.D1. On an evaluation of the evidence on records the trial court convicted the appellant and sentenced him, as aforesaid. It is to be noted that the 2nd accused was also convicted and sentenced for the Crl.Appeal No. 2153 of 2005 5 offences under Section 489 A and D as in the case of the appellant and the 4th accused was acquitted. As already noticed the charge against the 3rd accused was abated. The appeal has been preferred in the said circumstances by the appellant, the first accused against the conviction entered into and sentence imposed on him as aforesaid. The appellant filed this appeal through a counsel of his choice but later this Court appointed Adv. Reshmi Nandana to conduct the case on behalf of the appellant from the panel of Junior State Brief.
4. I have heard the learned counsel appearing for the appellant and the learned Public Prosecutor.
5. The learned counsel appearing for the appellant contented that the conviction entered and sentence imposed on the appellant, under Section 489 A and D are unsustainable. There is no absolute evidence to connect the appellant with the commission of offences under Section 489 A as also under Section 489 D. The learned counsel contented that none of the ingredients to constitute an offence under Section 489 A as also 489 D has been satisfied and therefore the appellant ought not to Crl.Appeal No. 2153 of 2005 6 have been convicted for the offences thereunder. The learned counsel further contended that the prosecution had failed to establish that the appellant counterfeited or knowingly performed any part of the process of counterfeiting the Indian currency notes (MO I series and MO II series) also that he made or possess instruments or materials for forging or counterfeiting MO I and MO II series of Indian currency notes, and as such the conviction and sentence thereunder invites interference. The learned Public Prosecutor, per contra contented that the conviction entered into and the sentence imposed on the appellant do not call for any appellate interference. It is contented that it is incorrect to say that the prosecution has failed to establish the charge, for which the appellant was found guilty, against the appellant.
6. Certain indisputed and undisputable facts obtained from the evidence on records are required to be noted. According to the prosecution PW4 on getting secret information conducted a raid at the house of the appellant bearing No.1/189 of Vellarada Panchayath and recovered MO I series and MO II Crl.Appeal No. 2153 of 2005 7 series after describing them in Ext.P1 Search List. MO I is a series of counterfeited notes having printing only on one side with the denomination of Rs.10/-. MO II series are sheets printed with the Indian currency denomination of Rs.10/- and it is having printing of both sides. It is pursuant to the recovery of MO I series and MO II series that Ext.P4 FIR was registered against the appellant under Section 489 C IPC. MO III series of notes and MO IV series of blocks as also MO V series of blocks were not admittedly recovered from the said house of the appellant. MO IV series of blocks were recovered allegedly based on the information furnished by the 3rd accused from his house under Ext.P6 Mahazar. At this juncture it is to be noted that going by the evidence MO IV series of blocks contained Arabic letters. MO V series of blocks were recovered based on the information furnished by the 2nd appellant from the house of the 3rd accused under Ext.P2 Mahazar. In the context of the case it is relevant to refer to the charge framed against the appellant and the other accused persons. They read thus:-
"Firstly:
That you all in furtherance of your common Crl.Appeal No. 2153 of 2005 8 intention to counterfeit Indian note of the denomination of Rs.10/- knowingly performed part of the process of counterfeiting of such notes in the printing press by name 'Amme Sre' housed in the building bearing No.T.C.30/1953 situating on the eastern side of the Petta Anayara road in Kadakampally village by using the blocks manufactured by the third accused on some day prior to 12.5.1995 and thereby committed the offence punishable u/s.489(A) r/w S.34 IPC and within my cognizance.
Secondly:
That you all in furtherance of your common intention counterfeited Indian currency notes of the denomination of Rs.10/- and trafficked the same knowing that it may be used as genuine on some day prior to 12.5.95 and thereby committed the offence punishable u/s.489(B) r/w s.34 of IPC within my cognizance.
Thirdly:-
That on 12/5/95 at 5 p.m. the first among you in furtherance of your common intention possessed three (3) sheets of counterfeit currency notes each having four counterfeit notes in the almirah in the bed room of his house named Charuvila, bearing No.VP.1/189 in Kunnathukal Village on 13/5/95 at 10.30 a.m and the fourth among you possessed two sheets counterfeit notes in the shelf kept in the Crl.Appeal No. 2153 of 2005 9 above said Amme Sre Press entitled to him, intending to use them as genuine and thereby you all committed the offence punishable u/s. 489(C) IPC r/w S.34 IPC and within my cognizance.
Fourthly:-
That on 13/5/95 at 12.30 in the noon in furtherance of your common intention the third (3rd) among you possessed possession three(3) blocks for the purpose of being used for counterfeiting Indian currency note of the denomination of Rs.10/- and on 13.5.95 at 2 p.m. the second (2nd) among you in furtherance of your common intention possessed 2 blocks for the purpose of being used for counterfeiting Indian currency note of the denomination of Rs.10/-and thereby you all committed the offence punishable u/s.489(D) of the Indian Penal Code and within my cognizance.
And I hereby direct you all tried on the above charges."
7. Obviously, the appellant was not found guilty under Section 489 B r/w section 34 IPC and 489 C r/w section 34 IPC and he was acquitted for the said offences. He was found guilty by the trial court under the impugned judgment under Section 489 without the aid of Section 34, so also the appellant was convicted under section 489 B IPC without the aid of Section Crl.Appeal No. 2153 of 2005 10
34. As noticed herein before the 3rd accused died before the trial and as such the charge against him was abated. The 4th accused who stood us trial along with the appellant and the 2nd accused was acquitted of all the charges.
8. I may firstly consider the contention raised by the learned counsel appearing for the appellant that the conviction and the consequential sentences under Section 489 A against the appellant are unsustainable. Before adverting to the evidence, I think it appropriate to consider the ingredients necessary to constitute an offence under Section 489 A IPC. Going by the said Section in order to fix culpability on a person under Section 489 A it has to be established that he has counterfeited or knowingly performing any part of the process of counterfeiting any currency note or bank note. Going from provisions under Section 489 A it is evident that the section not only deals with complete act of counterfeiting whilst it covers a case where an accused performed any part of the process of counterfeiting. In other words to fix culpability on the appellant the prosecution ought to have proved that the appellant either Crl.Appeal No. 2153 of 2005 11 intended to counterfeit or performed any process of counterfeiting. The question is what is the evidence available to fix culpability on the appellant under Section 489 A. As noticed herein before though a charge under Section 489 C for possession of forged or counterfeit currency notes was made against the appellant the trial court acquitted him of the said charge. The word counterfeit, need not mean an exact reproduction of the original. The trial court relied on the evidence of PW's 1 to 4 and 6, Exts.P1 and P3 and Ext.D1 General Diary or to conclude that MO I series of incomplete counterfeit notes of the denomination of Rs.10/- and MO II series were recovered in the presence of the appellant by PW4 and his party at 5.05 P.M. on 12.5.1995 from the almirah kept in the bedroom of the appellant's house. As noticed earlier, after considering the evidence on records the appellant was acquitted of the charges under Sections 489 C for possession of forged or counterfeit currency notes, viz., MO I and MO II series. Therefore, the question is whether there is any evidence to prove that the appellant had counterfeited MO I series, MO II series or Crl.Appeal No. 2153 of 2005 12 knowingly performed any part of the process of counterfeiting MO I series, MO II series and MO IV series. PW1 and PW2 , who were sighted as the witnessed for the recovery of MO I series and MO II series from the house of the appellant turned hostile to the prosecution. Still, the trial court relied on their evidence to hold that their evidence corroborates the version of PW 4 and PW 6 on the ground that they admitted their signature in the Mahazar. Even if, the evidence of the PWs 4 and 6 are to be believed. It is evident that they did not depose that it was the appellant, who counterfeited MO I series, MO II series or MO III series. So also they did not depose that the appellant had knowingly performed any part of the process of counterfeit. The very charge against him was that he possessed for the forged currency notes which was recovered from their house. The blocks MO IV series and MO V series were recovered respectively under Exts.P6 and P2 from house of the 3rd accused allegedly based on the information furnished respectively by the 3rd accused and the 2nd accused. The evidence on records would reveal that in MO IV series of blocks carry Arabic letters. This is a crucial aspect which evaded the Crl.Appeal No. 2153 of 2005 13 attention of the trial court. The evidence of PW4 has to be looked into in this context. In fact in the impugned judgment the fact that MO IV series of blocks carry Arabic letters or letters resembling Arabic language was found. When that be an indisputable fact borne out from the evidence on records there can be no doubt that MO IV series of blocks could not have been used for counterfeiting either MO I series, MO II series or MO III series. Though Ext.P11 the expert opinion has been believed by the trial court. It would only reveal that the note in question is MO I series, MO II series and MO III series would fall within the definition of counterfeit notes. On the evidence of PW 4 of PW 6 would not in any way go to prove that the appellant had counterfeited them or at performed any part of the process of their counterfeiting. In this context it should be noted that the charge, as extracted above, would reveal that there is no specific allegation or acquisition against the appellant that he had counterfeited or knowingly performed any part of the process of counterfeiting in relation to MO I series, Mo II series or MO III series. It was with the aid of Section 34 IPC, that charge was Crl.Appeal No. 2153 of 2005 14 framed under the said Section against the appellant. It is also to be noted that, even going by the charge No.1 framed against the appellant and the others the blocks were manufactured by the 3rd accused. In the absence of any individual overtact proved against the appellant, the appellant cannot be convicted for the offence under Section 489 A especially when culpability under Section 489 A was fixed on the appellant only without the aid of Section
34. In the absence such a specific charge as aforesaid and when there is no concrete evidence to show that he had counterfeited or performed any part of counterfeiting, MO I series, MO II series or MO III series, the conviction of the appellant under Section 489 A IPC is unsustainable. Consequently the conviction of the appellant thereunder has also to be interfered with.
9. The appellant was also convicted under Section 489 of the IPC and sentenced thereunder. It is a making or processing of instruments or materials used for forging or counterfeiting currency notes or bank notes that would fall under the offence under Section 489 D IPC. Charge fourthly under Section 489 D was not framed with the aid of Section 34 IPC. Crl.Appeal No. 2153 of 2005 15 Charge fourthly extracted as above would reveal that the blocks used for counterfeiting Indian currency were found in the possession of 3rd and 2nd accused and the charge did not say that the appellant was in possession of any of the series of blocks or he made any of them. Though the appellant and others were charged under the said section and the charge it is stated that the said blocks were used for counterfeiting and they were possessed by the 3rd and the 2nd accused in furtherance of the common intention of the appellant and the other accused evidently no finding is written on the charge of common intention. In fact, there no charge under Section 34 in respect of the offence. That apart, as already noticed MO IV series of blocks and MO V series of blocks were not found from the possession of the appellant. So also no evidence is available to prove that the appellant had made or performed any part in the process of making, buying, selling or disposing of any machinery, instrument or materials viz., MO IV series and MO V series. If that be so, the evidence available in this case would not in any way go to prove that the accused had either made or processed Crl.Appeal No. 2153 of 2005 16 MO IV series of blocks. There is no specific charge and as such there is no evidence let into prove that the appellant had played any part in the making or possession of MO IV series or MO V series. When that be the case the conviction and the consequential sentencing of the appellant under Section 489 D IPC also cannot be sustained.
In the result, the appeal is allowed and the conviction entered into and the sentence imposed on the appellant under Section 489 A and 489 B IPC are set aside. The bail bond of the appellant is cancelled.
Sd/-
C.T.RAVIKUMAR,JUDGE.
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