(1.) The sole accused in S.C.No.239/2002 of the Additional Sessions Court, Kottayam who faced trial for offences punishable under Sections 397 and 307 IPC and Section 3 read with section 25(1)(a) of the Arms Act, 1969, is the appellant herein.
(2.) The prosecution allegation in a nutshell is as follows;
(3.) On the side of the prosecution, PWs 1 to 13 were examined and Exts. P1 to P14 were marked. MOs 1 to 8 were identified. On the side of the accused, DW1 and DW2 were examined and Ext. D1 was marked. One Doctor was examined as the court witness and Exts.C1 and C2 were marked.
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