STATE OF RAJASTHAN Vs. JAGDISH

JUDGEMENT

(1.) The Respondent-Jagdish was convicted under Sec. 302 of the Indian Penal Code to undergo life imprisonment for causing death of his wife Munni. The appeal filed by him against the conviction and sentence was allowed by the High Court on the ground that the case is based on circumstantial evidence and the dying declarations are doubtful. The High Court examined the evidence on record, especially the dying declarations to come to a conclusion that they do not appear to have been made voluntarily. The High Court also considered the other evidence on record to conclude that the prosecution has not proved the case beyond reasonable doubt.

(2.) We are not inclined to interfere as the judgment of the High Court acquitting the respondent is supported by good reasons.

(3.) The Criminal Appeal is, accordingly, dismissed.