VINODAN ALIAS BOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) In this appeal preferred from the Central Prison, Kannur, the appellant who was the sole accused in SC 122/05 on the file of the Addl. Sessions Court, (Adhoc-II), Thalassery, challenges the conviction entered and the sentence passed against him by the said Court for offences punishable under S.498A and 306 IPC.

(2.) THE PROSECUTION CASE

(3.) On the accused pleading not guilty to the charge framed against him by the Court below for the aforementioned offences, the prosecution was permitted to adduce evidence in support of its case. The prosecution altogether examined 13 witnesses as PWs 1 to 13 and got marked 7 documents and Exts. P1 to P7 and six material objects as MOs 1 to 6.