489B. Using as genuine, forged or counterfeit currency- notes or bank- notes.-- 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 2 [ 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.