(1.) THE appellant is the accused in S.C. No. 66 of 2008 on the file of the Court of Additional Sessions Judge -I, Thiruvananthapuram. He stands convicted under Section 302 of the IPC and has been sentenced to undergo rigorous imprisonment for life.
(2.) BEFORE adverting to the contentions raised by the appellant, the case of the prosecution can be briefly stated as follows:
(3.) IN order to prove the case of the prosecution, PWs 1 to 15 were examined and Exts. P1 to P15 were marked. MOs were produced and identified as MO1 to 4. After the close of prosecution evidence the incriminating circumstances arising out of the evidence were put to the accused under Section 313 of the Code. The accused, after denying all incriminating circumstances, filed a statement in which he stated as follows: - -
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