NARESH KUMAR VAIDYA Vs. STATE OF CG

JUDGEMENT

(1.) Appellant- Naresh Kumar Vaidya stands convicted under Sections 302 and 498-A IPC and sentenced to undergo imprisonment for life and R.I. for 3 years with fine sentences of Rs. 2,000/- and Rs. 1,000/- respectively, with a further direction to run the sentences concurrently. The judgment and findings have been recorded in the Sessions Trial No. 23/2007 by Additional Sessions Judge, Dhamtari on 2nd of April, 2008. The facts, briefly stated, are as under:--

(2.) Mrs. Indira Tripathi, learned counsel appearing on behalf of the appellant, has argued that the dying declarations were suspicious, therefore, conviction cannot be sustained.

(3.) On the other hand, Ms. Madhu Nisha Singh, learned Panel Lawyer appearing on behalf of the State, has opposed these arguments and supported the judgment passed by the Sessions Court.