ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 13.06.2016 passed by the High Court of Kerala at Ernakulam in Crl. A. No.1837 of 2010 whereby the High Court allowed the appeal in part by maintaining the conviction but reducing the sentence imposed on the appellant herein by order dated 13.09.2010 passed by the Additional Sessions Court(Adhoc1), Palakkad in Sessions Case No.221 of 2009.
(3.) Few facts need to be mentioned for disposal of this appeal, which involves a short question.;