- (1.)THE deceased in this murder trial, was killed in his own house in the latter part of the month of March, 1991.
(2.)THE victim, Manoranjan as it appears from a perusal of the Post mortem report, and the various other circumstances, cannot by any stretch of imagination be said to have committed suicide.
(3.)THE prosecution case ultimately crystallizes into this that manoranjan was murdered by wife, Lakshmi Rani who is the second appellant and his wife's paramour, Parimal alias Perumal, an employed kissan in the one-room household, who is the first appellant and that they acted with a common intention and in connivance with each other.
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