KALOO Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment dated 30th of No-vember, 1994 passed in Sessions Trial No. 103/ 94 by the Third Additional Judge to the Court of Sessions Judge, Bilaspur. By the impugned judgment; the appellants have been convicted u/s 302 IPC and sentenced to undergo impris-onment for life.

(2.) The facts, briefly stated, are as under:-

(3.) Mrs. Renu Kochar, learned counsel appearing on behalf of the appellants, argued that it was not established on the evidence of Ratanlal (PW-12) that he, in fact, saw the incident; he was not an eye-witness. About oral dying dec-laration, she argued that the evidence of Raju (PW-10) was not reliable and it was not estab-lished that the deceased made oral dying decla-ration before him.