MANI ALIAS SUBRAMANI Vs. STATE

JUDGEMENT

(1.) Accused Mani @ Subramani, the appellant herein was convicted for the offences punishable under Sections 451, 302 (2 counts) and 392 read with 397 I.P.C. and sentenced to undergo five years Rigorous Imprisonment for the offence under Section 451 I.P.C., life imprisonment for the offence under Section 302 I.P.C. and ten years Rigorous Imprisonment for the offence under Section 392 read with 397 I.P.C. Challenging the same, this appeal has been filed.

(2.) The short facts leading to conviction are as follows:-

(3.) The said judgment of conviction is the subject matter of the challenge before this Court in the appeal.