(1.) The appellant herein namely Dolalal has been awarded with death sentence by the learned Additional Sessions Judge, Saraipali, Distt. Mahasamund in Sessions Trial No.27/2017 vide judgment dtd. 26/6/2018 after having found him guilty for offence punishable under Sec. 302 of the IPC on two counts and also sentenced to fine of Rs.500.00, in absence of failure to pay the amount of fine to further undergo rigorous imprisonment for two months. He was sentenced to death by hanging under sub-sec. (5) of Sec. 354 of the CrPC. Conviction and sentences imposed upon the appellant are as follows:-
(2.) The learned Additional Sessions Judge in exercise of power conferred under Sec. 366 of the CrPC after passing the sentence of death submitted the proceedings to this Court for its confirmation and this is how this death reference is before us for consideration along with the appeal preferred by the accused / appellant herein being Cr.A. No.1083/2018.
(3.) The prosecution case as unfolded during the course of trial is as under: -
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