Bombay High Court
Faijan Rizvan Khan vs The State Of Maharashtra on 7 July, 2010
Author: J.H.Bhatia
Bench: J.H.Bhatia
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDCTION
CRIMINAL APPEAL NO. 336 OF 2005
1. Faijan Rizvan Khan )
Ages: 27 years, R/at J-2, Gandhinagar)
Nakawadar, Ajmer, Rajasthan ) Appellant No.1
(At present lodged at Nasik Jail. ) Accused No.1.
2. Rafiq MadarKhan )
Aged: 26 years R/at Gandhi Nagar )
Longuja Mohalla, Behind Hospital
ig )
R.No. 336, Ajmer, Rajasthan. )
(At present lodged at Nasik Jail. ) Appellant N.2
Accused No.2.
Versus
The State of Maharashtra )
(At he Instance of DCB CID Mumbai). Respondent
Shri Shyam Mehta, Appointed Advocate, for the appellants.
Shri Faizan Rizvan Khan in person - appellant No.1 present in Court.
Ms. S.V. Gajare, APP, for the Respondent - State.
CORAM: J.H.BHATIA,J.
DATE : 7th July, 2010.
JUDGMENT:
1. The appellants, who were accused Nos. 1 and 2 in Sessions Case No. 250 of 2003, have by this Appeal, challenged their conviction for the offences punishable under Sections 489-C and 489-D read with Section 34 IPC and sentence to undergo rigorous imprisnment for seven years with fine of Rs.5,000/-
::: Downloaded on - 09/06/2013 16:06:44 ::: 2under Section 489-C and R.I. for ten years with fine of Rs.5,000/- under Section 489-D awarded by the learned Additional Sessions Judge, Greater Mumbai, by the Judgment and order dated 18.2.2005.
2. The prosecution case, in brief, is that on 10.1.2003, PSI Maheshkumar Thakur of DCB CID, Mumbai Unit-XII got information that two persons would be coming near Hotel Dayanand, Dahisar Railway Station at about 1.00 p.m. with fake currency notes. He passed on this information to his senior and at about 12.30 p.m. PSI Maheshkumar Thakur and his staff went to Dayanand Hotel in a private vehicle. The vehicle was parked at some distance from the Hotel and they watched for the suspected persons. At about 1.05 p.m., two persons came there. They were as per the description given by the informant. As their movements appeared to be suspicious, the police took them in custody and immediately called two panch witnesses. In presence of the panch witnesses, personal search of both the accused was taken. During the search, 25 fake currency notes of the denomination of Rs.100/- each were found with accused No.1 - Faijan and 10 fake currency notes of the denomination of Rs.100/-
each were found with accused No.2 - Rafiq. The numbers of all the currency notes seized from the accused Nos. 1 and 2 were same. These notes were seized and sealed under a panchnama. After that, PSI Thakur and his staff members took ::: Downloaded on - 09/06/2013 16:06:44 ::: 3 both the accused persons and the seized property to the Police Station, where API Dattatray Sankhe recorded FIR of PSI Maheshkumar Thakur. Crime No.17/2003 came to be registered under Section 489-A, 489-B, 489-C, 489-D read with section 34 IPC against both the accused. Investigation was done by PSI Maheshkumar Thakur under direct supervision of API Dattatray Sankhe. On the basis of information given by accused No.1, his bag was seized from the Regal Boutique at Bandra and during search of that bag, besides some clothes, Rubber stamp and ink pad, 114 fake currency notes of denomination of Rs.100/- each were recovered.
The said notes and other articles were also seized under a panchnama. Later on, on the basis of information given by the accused No.1 a scanning machine was seized from Al-Habib Hotel. The said machine was wrapped, sealed and seized under a panchnama. The fake currency notes seized from both the accused were referred to Security Press and the Security Press report confirmed that the notes were counterfeit. After investigation, charge-sheet was filed against both the accused and the case was committed to the Court of Sessions.
3. The trial court framed charges under Sections 489-A, 489-C and 489- D read with Sec. 34 IPC. The accused pleaded not guilty. On behalf of the prosecution, in all seven witnesses were examined. Several documents were also ::: Downloaded on - 09/06/2013 16:06:44 ::: 4 placed on record. After hearing both the sides, the learned Additional Sessions Judge convicted both the accused under Sections 489-C and 489-D read with Section 34 IPC and sentenced them as stated earlier.
4. At the outset, it may be stated that initially, the appeal was filed on behalf of both the accused by Mr. Rajeev Sawant, Advocate. Later on, the accused No.2 made a request from Jail that he may be provided some Advocate by the Legal Aid Authority. Accordingly, Mr. Shyam Mehta, Advocate, came to be appointed to conduct the above case on behalf of accused No.2. When the appeal came up for final hearing, Mr. Rajeev Sawant, Advocate for the appellant no.1 did not turn up. Therefore, on request of this Court, Mr. Mehta agreed to argue the appeal on behalf of accused No.2 also.
5. Heard Mr. Mehta, learned Counsel for the appellants and Mrs. Gajare, APP, for the State.
6. Mr. Mehta, learned Counsel for the appellants vehemently contended that the panch witnesses used by the prosecution were not reliable as they were under the influence of police. The whole investigation was carried out by PSI Maheshkumar Thakur, who himself was the complainant. He contended that ::: Downloaded on - 09/06/2013 16:06:44 ::: 5 PW-6 - Sayyed Gafar Mohd. - Master Tailor of Regal Boutique deposed in his examination-in-chief that the accused No.1 was not present when the Boutique was searched and different articles were seized. The evidence of this witness has gone unchallenged by the prosecution. The learned Counsel contends that the evidence of P.W.6 - Sayyed Gafar Mohd. is in conflict with the evidence of PW-1 PSI Maheshkumar Thakur, PW-5 - Ravindra who was the panch witness and PW-7 API Dattatray Sankhe. The learned Counsel contends that if PW-6 Sayyed Gafar Mohd. is to be believed, the seizure of 114 counterfeit notes and other articles from the Boutique was effected in absence of the accused No.1 and therefore, it cannot be held that the discovery was made on the basis of information given by him. He also contends that the Investigating Officer did not check the record of Al-Habib Hotel to verify. whether Room No.105, from where the scanner was seized, was really booked by accused No.1 and was in occupation of the accused no.1. He also contended that the prosecution has not examined even the Manager of that Hotel nor the booking register of that Hotel is produced before the Court. He also contended that even if the seizure as per the prosecution case is believed, still at the most, a case under Section 489-C IPC can be made out, but there is no material to establish the case under Section 489-D IPC. The learned APP, on the other hand, contended that evidence on record is sufficient to prove both the charges.
::: Downloaded on - 09/06/2013 16:06:44 ::: 67. Evidence of PW-1 PSI Maheshkumar Thakur reveals that on 10.1.2003 at about 11 a.m. an informant informed that two persons would be coming with fake currency notes near the Hotel Dayanand, Dahisar Railway Station at 1 p.m. PSI Thakur informed his senior Police Inspector Prashant Deshpande, who arranged other police officers and staff. At about 12.30 p.m., PSI Maheshkumar Thakur and other police officers, including PW-7 API Dattatray Sankhe left their office which is situated within the campus of Dahisar Police Station. As per the evidence of PW-7 API Dattatray Sankhe, before leaving, the Police had obtained necessary sealing material from the police station. They left the campus and went towards Hotel Dayanand in a private Sumo vehicle. The vehicle was parked at some distance. As per their evidence, at about 1.05 p.m., two persons came to that side. One of them went near PCO booth and came back.
When they were about to leave that place, PSI Thakur gave signal to his staff and the police immediately took both the suspected persons in custody as they resembled the description given by the informant. Immediately, some police constable called two panch witnesses and in presnce of both the panch witnesses, names of the accused persons were asked while accused No.1 gave his name as Faizan Rizwan Khan and accused No.2 gave his name as Rafiq Madar Khan.
Both are said to be residents of Ajmer. In presence of the panch witnesses, firstly ::: Downloaded on - 09/06/2013 16:06:44 ::: 7 personal search of accused No.1 - Faizan was taken and from right side pocket of his pant, 25 fake currency notes of denomination of rs.100/- each were found.
During the personal search of accused No.2 - Rafiq, from the left pocket of his shirt, 10 counterfeit currency notes of Rs.100/- each were found. The numbers of all the notes seized from both the accused was KF 231078. As 35 notes had the same number, it was apparent that they were counterfeit. All these notes were seized under a panchnama, Ex.14. The evidence of police officers in this respect is supported by panch witness P.W.2 - Ashok Nirwan. This witness was cross-
examined at length. It was suggested that he is running a garage at some distance from the police station without necessary licence and therefore he must be under the influence of police. However, he could not be shattered. Merely because he did not have the licence under the Shops Act, it cannot be said that he was under
influence of police. There is nothing on record to show that he had any criminal cases against him or that he is a habitual police witness. Therefore, I do not find any difficulty in accepting the prosecution evidence about search of both the accused persons and seizure of 25 and 10 counterfeit notes of denomination of Rs.
100/- each from the accused Nos. 1 and 2 respectively.
8. P.W.1 PSI Maheshkumar Thakur deposed that on the same day, he interrogated accused No.1 - Faizan, while he was in police custody and accused ::: Downloaded on - 09/06/2013 16:06:44 ::: 8 NO.1 agreed to show the place where he had kept the wire of adapter machine, stamp, paper cutter and cloth bag, etc. In presence of panch witness, his statement was recorded under a memorandum Ex.11. After that, accused No.1 Faizan led the police party and the panchas to Bandra Hill Road and asked the police to stop the jeep near Regal Boutique shop. PSI Thakur rang the door bell and one person by name Jafar opened the door. PSI disclosed his identity and then police party entered into the room. Accused No.1 Faizan went upto the trial room and told that his bag was kept in that room. He opened the trial room and took out the bag. On inspection of the bag, some clothes, one rubber stamp bearing inscription "Akshay Enterprises", one red stamp pad, paper cutter and one packet were found. On opening the packet, driving licence of accused No.1 - Faizan and 4 genuine currency notes of Rs.1000/- each,3 genuine currency notes of Rs.100/-
each were found. Besides these articles 114 fake currency notes of Rs.100/- each were also found. The number of each of the note was 925893. All these articles were sealed and seized under a panchnama Ex.11A. Thereafter, accused and the Muddemal property were taken to the office of Unit 12 of DCB CID at Dahisar.
This part of the evidence of PSI Maheshkumar Thakur is corroborated by the evidence of PW-5 - Ravindra Chatragade as well as PW-7 API Dattatray Sankhe.
9. PW-6 Sayyed Gafar Mohd. who was the Master Tailor at the Regal ::: Downloaded on - 09/06/2013 16:06:44 ::: 9 Boutique, deposed that on 10.1.1203, the police officer from Crime Branch came to the cutting room of the Regal Boutique where he alone was present. Police asked him whether he knew any person by name Faizan. This witness replied in the affirmative and also informed that said Faizan used to sleep in the said cutting room during night. According to him, police informed him that Faizan was arrested and his baggage from the trial room was to be taken. Accordingly, the police took the bag, searched it and sealed the same. According to him, the cloth bag (Article 8) contained two shirts and two pants (collectively marked Article 9), a cutter, and a poker. According to him, nothing else was found in the bag. He also deposed that Faizan was not brought to his shop by the police. Evidence of this witness was not challenged on behalf of the prosecution. Thus, the evidence of this witness runs contrary to the evidence of PW-1 PSI Maheshkumar Thakur, API Dattaray Sankhe and panch witness PW-5 - Ravindra. PW-5 Ravindra was cross-examined at length, but his evidence could not be shattered. Nothing has come on record as to why this witness should speak falsely against the accused.
He is working in Dahisar Sunlight Diamond factory and his residential accommodation is in the same factory premises and he was residing there for last six years. The witness appears to be respectable. Nothing has come on record due to which any question could be raised about the credibility of this witness.
Taking into consideration the evidence on record, I find that evidence of police ::: Downloaded on - 09/06/2013 16:06:44 ::: 10 officers is fully corroborated by the testimony of panch witness PW-5 Ravindra and merely because of certain statements by PW-6, evidence of these witness cannot be discarded or disbelieved.
10. PW-1 Maheshkumar Thakur deposed that after the discovery at Regal Boutique, on the same day he further interrogated accused No.1 - Faizan and who, in presence of panch witnesses, disclosed that he would show the place where he had kept the scaning machine. The information given by him was recorded under a memorandum Ex.12. After that police and panchas went to Mohamedali Road and from there to Zakeria Masjid where the police vehicle was stopped. Accused No.1 - Faizan took the police and the panchas to Hotel Al-
Habib and stood in front of the Room No.105. According to PSI Maheshkumar Thakur, Manager of the Hotel came there. PSI Thakur disclosed his identity and asked the Manager to open Room No.105. The key of the room was with the Manager. He opened the lock and the police party and the accused entered into the room. PSI Maheshkumar deposed that the accused took out a scanning machine lying under a wooden cot. It was bearing the name "Office Jet". It was found wrapped in a piece of cloth. The cloth was opened. It was again duly sealed and seized under a panchnama Exhibit 12A. P.W.3 Madhu Ahire, the Panch witness, deposed that when he was called, a person was in custody of ::: Downloaded on - 09/06/2013 16:06:44 ::: 11 police, who was identified as accused No.1. According to him, on interrogation, accused N.1 had told that he had kept one machine at Byculla and he would show the same. After recording the memorandum, the police, panchas and the accused were taken to Byculla and then to a hotel in a lane. He showed the room which was locked. The Hotel manager was called and the Manager opened the room.
Under a cot, one machine was found lying in a tied condition. It was taken out and seized under a panchnama Ex.12A. The machine is Article 10.
11. From the evidence of PSI Maheshkumar Thakur, panch witness Madhu Ahir and API Dattatray Sankhe, it appears that when the accused was taken to Al-Habib Hotel, the Manager of the Hotel was called. The key of the Room No.105 was with the manager. On direction given by police, he opened the door and a scanning machine was found lying under the cot and it was seized.
Admittedly, it was not the house of the accused. It was necessary for prosecution to prove that the room was in occupation of the accused. If it could be proved, it could be inferred that he was also in possession of the articles lying in the room.
PSI Thakur admitted that he did not make any enquiry from the Hotel Manager about occupant of the room. He also did not examine the visitors' register maintained by the Hotel which could indicate as to who was the person who had checked in and was in occupation of the room. No such record was seized.
::: Downloaded on - 09/06/2013 16:06:44 ::: 12According to him, he did not know whether API Dattatray Sankhe had made any investigation on this line. API Sankhe also kept silent in this respect. Neither the Hotel Manager was examined by prosecution as a witness nor the visitors' register maintained by the Hotel was produced before the Court . Thus there is no evidence to establish that room No.105 was booked and was in occupation of the accused No.1. It is true that normally in hotels whenever the visitor goes out from the room, he has to hand over the key of the room at the reception of that hotel and the keys remain with the Manager. As and when the visitor comes back, he can take the key from the reception and open the door. In the present case, the prosecution has come up with a story that the accused No.1 Faizan used to sleep at Regal Boutique at Bandra and therefore, his clothes and other articles were found in a cloth bag in that Boutique. At the same time, prosecution also wants the Court to believe that the Room No.105 at the Hotel Al-Habiib was also in occupation of the accused No.1. Therefore, it was necessary for the prosecution to prove beynod reasonable doubt that while he was actually sleeping and had kept his personal articles at Regal Boutique at Bandra, he had also booked and was in occupation of Room No.105 at the Hotel. This could be established by producing the record of the Hotel and by examining the Manager or some other responsible person from the said hotel. However, no investigation was made on this line nor any evidence was produced before the Court to prove that Room No. ::: Downloaded on - 09/06/2013 16:06:44 ::: 13 105 was in occupation of the accused. When police asked the manager to open the room, he opened with key which was available with him. In absence of any evidence that the accused No.1 was in occupation of that room, it is difficult t believe that the scanning machine,found in that room, was also in his possession.
Therefore, merely seizure of the scanning machine from the hotel room is not sufficient to come to a conclusion that it was found in possession of the accused no.1.
12. For the sake of arguments, even if it is assumed that the said scanning machine was in possession of the accused, still it is not sufficient to prove that it was being used or could be used for the purpose of counterfeiting currency notes.
PSI Maheshkumar Thakur admitted that he did not even check the machine to find out whether the machine was in working condition. There was no evidence to show that the said machine was ever used for the purpose of counterfeiting the currency notes. No dyes, paper, inks, etc. which could be used for making currency notes could be recovered. According to the prosecution, a paper cutter, a rubber stamp, a red stamp pad and two personal clothes of the accused were seized from the cloth bag found in the Regal Boutique. The clothes were his wearing apparels. The prosecution also examined PW-4 Abdul Gafar Khan to establish that the rubber stamp bearing inscription "Akshay Enterprises" was got ::: Downloaded on - 09/06/2013 16:06:44 ::: 14 prepared by accused No.1 from Abdul Gafar. PW-4 Abdul Gafar deposed that on 24.11.2002, a customer had come to his shop and got prepared a rubber stamp bearing inscription "Akshay Enterprises" for which he had paid amount of Rs.45/-, but he did not know if accused No.1 was the same person. The witness was declared hostile on behalf of the prosecution because he failed to identify the accused No.1. Assuming that the said rubber stamp was got prepared by accused No.1 from this witness, it is difficult to understand what the prosecution wanted to prove by establishing the seizure of the rubber stamp. The rubber stamp with inscription "Akshay Enterprises" might be used for some business purpose, but nobody can imagine that such rubber stamp with inscription of" Akshay Enterprises" could be used for the purpose of counterfeiting currency notes. Red stamp pad and rubber stamp with inscription "Akshay Enterprises" could be for some business purpose. Whether it was used or not is immaterial, but none of these two articles could have been used for the purpose of counterfeiting currency notes. One paper cutter was found. However, mere paper cutter would not be sufficient to prove that it was being used for the purpose of counterfeiting currency notes. Now-a-days scanning machine is not uncommon. It could be found at any office or business establishment. Except this material, nothing was recovered by police to establish that the accused had any instrument or material for the purpose of being used or knowing or having reason to believe that it was ::: Downloaded on - 09/06/2013 16:06:44 ::: 15 intended to be used for forging or counterfeiting any currency notes. It is material to note that the trial Court had acquitted the accused for the offence punishable under Sec. 489A which provides punishment for counterfeiting or knowingly performing any part of the process of counterfeiting any currency notes. The trial Court noted that merely because of recovery of scanning machine, it could not be held that it was used for the purpose of counterfeiting notes and the accused had counterfeited the notes seized from him. However, the trial Court on the basis of some machine, came to conclusion that offence under Sec. 489-D was proved. In view of the evidence on record, firstly, the prosecution has failed to prove beyond any reasonable doubt that the scanning machine was actually found from the room in occupation of the accused No.1. Even if t is believed that he was in occupation of the room and the scanning machine was with him, still there is nothing to show that scanning machine was meant to be used for the purpose of counterfeiting currency notes. Therefore, charge under Section 489-D cannot stand.
13. The prosecution has proved that firstly near Hotel Dayanand, 25 fake currency notes of denomination of Rs.100/- each with same number were seized from the accused No.1 and 10 notes with same number were seized from the accused No.2. Later on, 114 notes were seized from the accused No.1 from Regal ::: Downloaded on - 09/06/2013 16:06:44 ::: 16 Boutique. The evidence on record shows that all these notes were sent to the General Manager, Currency Note Press, Nashik Road, with a covering letter dated 5.3.2003. The covering letter also had a list with description of the notes. The letter dated 10.3.2003 from the Asstt. Works Manager, Currency Note Press shows that the said notes as per the description were received through Police Constable Sunil Kamble on 10.3.2003. Said letters are collectively marked Exhibit 22. Later on, the the Investigating Officer API Dattatray Sankhe report from Asstt. Works Manager, Currency Notes Press in response to the requisition referred above. The said report clearly shows that all these 140 notes were counterfeit notes. Out of these 149 notes, 25 notes seized from Faizan and 10 notes from accused No.2 Rafiq had serial No. 7FH-231078 while remaining 114 notes seized from the accused No.1 Faizan had Sr.No.6KV-925893. Thus, it is established that the notes, which were seized from the accused, were counterfeit notes. As they were found in possession of counterfeit notes, offence punishable under Sec. 489-C is proved and they are liable to be convicted and sentenced for the same.
14. Before concluding, it will be necessary to point out that the learned Additional Sessions Judge, recorded the evidence of PW-7 API Sankhe, who proved that the counterfeit notes seized from the accused were referred to the Currency Note Press and he had received the report from the Currency Note ::: Downloaded on - 09/06/2013 16:06:44 ::: 17 Press in respect of the said notes. However, the learned Additional Sessions Judge marked the said report as Article 1, as if it was some Muddemal property.
In fact, the report from the Currency Note Press was one of the most important documentary evidence to establish offence under Sec. 489-C IPC. Without that report, the prosecution could never succeed in proving the offence and securing conviction of the accused. As per the definition in Section 3 Evidence Act, the evidence means and includes oral and documentary evidence. Section 61 of the Evidence Act provides that contents of the documents may be proved either by primary or secondary evidence. Section 62 provides that "primary evidence"
means the document itself produced for the inspection of the Court. "Document"
is also defined in Section 3. Document means any matter expressed or described upon any substance by means of letters, figures or marks or by more than one of those means intended to be used, or which may be used, for the purpose of recording that matter. The opinion of the expert i.e. the Currency Note Press is a document.
15. Section 292 Cr.P.C. specifically provides that any document purporting to be a report under the hand of any such officer of any Mint or of any Currency Note Press or of any Security Printing Press or of any Forensic Department or or Division of Forensic Science Laboratory or any Government ::: Downloaded on - 09/06/2013 16:06:44 ::: 18 Examiner of Questioned Documents or any State Examiner of Questioned Documents, as the Central Government may by notification specify in this behalf, upon any matter or thing duly submitted to him for examination and report in the course of any proceeding under this Code, may be used as evidence in any inquiry, trial or other proceeding under this Code, although such officer is not called as a witness. The Ministry of Finance in the Central Government had issued a notification dated 6.9.1976 whereby certain officers of the India Security Press Currency Note Press, Mint etc. are notified for the purpose of Section 292. By another Notification dated 2.11.1983, Assistant Works Manager of any such institution is also notified to be an officer for the purpose of Section 292. In the present case, the reports from the Assistant Works Manager, Currency Notes Press, Nasik Road, were received and they were collectively marked Article 1 by the trial Court. These reports could be admitted in evidence without calling such officer as a witness before the Court. In view of this, the trial Court should have admitted these two reports in the evidence and given exhibit numbers to them. However, the learned Additional sessions Judge did not admit these documents in evidence and did not even give them any exhibit numbers. This report which is one of the most important documentary evidence, was not admitted in evidence inspite of the specific provision in Section 292 and notification issued thereunder and was simply marked Article "A" and it was ::: Downloaded on - 09/06/2013 16:06:44 ::: 19 treated as a muddemal property like other properties. It may be noted here that initially a lot of search was required to be made in the record and proceedings of the trial Court to find out the said report from Currency Note Press, but the report could not be traced out. Finally, the muddemal property. which was still lying in the muddemal property room of the Sessions Court. was called and the report from the Currency Note Press was found lying with other muddemal property in the Muddemal Property Room. This is highly objectionable. It only shows that the learned Additional Sessions Judge was not aware of the provisions of Sec. 292 and the notification issued by the Central Government thereunder. It is necessary to see that such incidents are not repeated in future by any Court. In view of the circumstances, the said reports marked Article 1 (collectively) are now admitted in evidece and marked Exhibit Nos. 30 and 31. These reports be placed with the file of exhibited documents in the case.
16. The said reports now Exhibits 30 and 31 clearly show that all the 149 notes, which were recovered from the accused persons, were counterfeit notes.
Therefore, the prosecution has proved that the accused Nos. 1 and 2 both of them committed offence punishable under Section 489-C IPC.
18. Heard the learned Counsel on the point of sentence. The offence ::: Downloaded on - 09/06/2013 16:06:44 ::: 20 under Section 489-C IPC is punishable with imprisonment which may extend upto seven years or with fine or with both. The learned trial Court awarded maximum sentence of seven years' imprisonment with fine of Rs.5,000/- to both the accused for the offence punishable under Section 489-C. In fact, the accused No.2 was found in possession of only 10 notes, while accused No.1 was found in possession of 139 notes of denomination of Rs.100/- each. Taking into consideration the quantity of notes found with the accused persons, in my considered opinion, rigorous imprisonment of three years with some fine would be reasonable. In the present case, accused No.2 is already in Jail for last more than seven years since the date of his arrest on 10.1.2003. Accused No.1 was however granted bail and he was in jail for about three years.
17. For the aforesaid reasons, the Appeal is partly allowed. The impugned order of conviction and sentence for the offence punishable under Section 489-D IPC is hereby set aside and the accused are acquitted of that charge.
However, the conviction of both the accused for the offence punishable under Section 489-C is maintained and the accused No.1 is sentenced to rigorous imprisonment for three years with fine of Rs.10,000/- and in default to pay fine, to undergo further R.I. for six ::: Downloaded on - 09/06/2013 16:06:44 ::: 21 months. Accused No.2 has already undergone the sentence of about seven and half years and, therefore, he is sentenced to the imprisonment which he has already undergone and now he be set at liberty forthwith, if not required in any other case.
Accused No.1 to surrender before the trial Court to undergo the remaining part of his sentence, if any.
18. The observations made in para 15 be circulated amongst all the subordinate courts for their information.
(J.H.BHATIA,J.) ::: Downloaded on - 09/06/2013 16:06:44 :::