(1.) The four appellants herein who were the accused in S. C. 79/2000 on the file of the Fast Track Court (Ad hoc) II, kottayam were charge-sheeted by the Dy. S. P. of Police, Narcotic Cell, Kottayam (PW-16) for an offence punishable under Section 302 r/w. Section 34, IPC.
(2.) The case of the prosecution can be summarised as follows :--
(3.) On the accused pleading not guilty to the charge framed against them by the Court below for the aforementioned offence, the prosecution was permitted to adduce evidence in support of its case. The prosecution examined 16 witnesses as PWs-1 to 16 and got marked 17 documents as Exts. P1 to P17 and 8 material objects as MOs 1 to 8.
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