NIRMALA Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellants in these appeals are accused Nos. 2 and 1 respectively in S.C. No. 217/1998 on the file of the Sessions Court, Manjeri. Nirmala (A1), a woman then aged 44 years and her husband's assistant Manoj Kumar (A2), then aged 30 years were charge-sheeted by the Circle Inspector of Police, Malappuram for offences punishable under Sections 302 and 201 read with Section 34 I.P.C.

(2.) The case of the prosecution as narrated in the police report (charge-sheet) can be summarised as follows:--

(3.) On the accused pleading not guilty to the charge framed against them by the Sessions Court for the aforementioned offences, the prosecution was permitted to adduce evidence in support of its case. The prosecution altogether examined 18 witnesses as PWs 1 to 18 and got marked 14 documents as Exts. P1 to P14 and 17 material objects as MOs 1 to 17.