M A ANTONY ALIAS ANTAPPAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment of a Division Bench of the Kerala High Court upholding the conviction of the appellant for offences punishable under Sections 449, 379, 380, 302 and 201 of the Indian Penal Code, 1860 (in short the IPC ) Appellant was sentenced to death for the offence relatable to Section 302 IPC, life imprisonment, 7 years imprisonment, 7 years imprisonment for the offence relatable to Section 449, 380 and 201 respectively. No separate sentence was imposed for the offence relatable to Section 379 IPC. For confirmation of the death sentence reference was made to the High Court under Section 366(1) of the Code of Criminal Procedure, 1973 (in short the Code ). The appellant also preferred an appeal and by the impugned judgment, both the Death Reference and Criminal Appeal were disposed of.

(3.) The accusations in essence against the appellant are as follows: