SUNNY MANNIKAM NADAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides and perused the record. In all four accused were charged for the offence punishable under sections 392 read with section 397 of the Indian Penal Code.

(2.) Two accused died one before and one during the trial. The trial has proceeded against accused No. 2 - present appellant and accused No. 3 - Santosh.

(3.) This appeal is preferred by only one person i.e. accused No. 1.