SIVAMANI Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The present appeal is directed against the Final Order and Judgment dtd. 6/8/2021 (hereinafter referred to as the "Impugned Judgment") passed by the High Court of Judicature at Madras (hereinafter referred to as the "High Court") in Criminal Appeal No.228 of 2015, whereby the appeal filed by the appellants against their conviction by the Trial Court under Sec. 307 of the Indian Penal Code, 1860 (hereinafter referred to as the "IPC") and imposition of fine of Rs.1000.00 each has been confirmed, but the sentence of 10 years Rigorous Imprisonment has been reduced to 5 years Rigorous Imprisonment.