MONY Vs. STATE OF KERALA

JUDGEMENT

(1.) In this appeal filed under S.374(2) CrPC by accused Nos. 1, 2 and 4 in Sessions Case No. 150 of 1998 on the file of the Court of the Sessions Judge, Wayanad at Kalpetta, they challenge the conviction entered and the sentence passed against them for an offence punishable under S.498A IPC. The 3rd accused was acquitted by the Court below of all the charges levelled against her.

(2.) The case of the prosecution can be summarised as follows:

(3.) On the accused persons pleading not guilty to the charge framed against them by the Court below for the aforementioned offences the prosecution was permitted to adduce evidence in support of its case. The prosecution altogether examined 15 witnesses as PWs 1 to 15 and got marked 8 documents as Exts. P1 to P8 and 10 material objects as MOs 1 to 10.