SHANTHA KUMAR MUNISWAMY Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the appellant and Shri P.Prasanna Kumar, the learned counsel for the respondent.

(2.) The appeal is by the accused who has been convicted of offences punishable under Sections 468, 471 and 420 read with Section 511 of Indian Penal Code, 1860 (hereinafter referred to as 'IPC' for brevity).

(3.) The facts of the case are as follows: