Abhay Manohar Sapre, J. - (1.) This appeal is directed against the final judgment and order dated 08.11.2006 passed by the High Court of Madras in Criminal Appeal No.1200 of 2003 whereby the High Court dismissed the appeal filed by appellant herein.
(2.) In order to appreciate the issues involved in this appeal, it is necessary to set out the facts of the case in detail hereinbelow.
(3.) The case of the prosecution may be briefly stated as follows.;