UNNIKRISHNAN ALIAS UNNIKUTTAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner in this Special Leave Petition was convicted for an offence punishable under Sec. 394 of the Indian Penal Code and sentenced to three years Rigorous Imprisonment. The appeal from the said order of conviction and sentence having been dismissed by the learned Sessions Judge, the petitioner filed a revision petition before the High Court. In revision, the High Court of Kerala at Ernakulam, while confirming the conviction, modified the sentence imposed and reduced the same from 8 years to 9 years Rigorous Imprisonment.

(2.) In the present Special Leave Petition, the petitioner has challenged the said order of conviction and sentence passed by the High Court.

(3.) We have heard the learned counsel appearing for the parties.