C.K. Thakker, J. - (1.) Leave granted.
(2.) The present appeal is filed against the judgment and order of conviction recorded by the First Additional Sessions Judge, Pathanamthitta on January 09, 2002 in Sessions Case No. 48 of 1996 and confirmed by the High Court of Kerala on January 19, 2004 in Criminal Appeal No. 131 of 2002.
(3.) To appreciate the points raised by the appellant herein, few relevant facts may be stated.;