VILASINI Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the final judgment and order dated 28.06.2017 passedby the High Court of Kerala at Ernakulum in Criminal Appeal No. 1580 of 2011 wherebythe High Court upheld the conviction of the appellant but reduced the rigorousimprisonment from 6 months to simple imprisonment for 3 months and in default ofpayment of fine to undergo simple imprisonment for 2 weeks instead of 3 months.

(3.) Facts of the case lie in a narrow compass as would be clear from its narration herein-below.