DHANIRAM MAHAR Vs. STATE OF C G

JUDGEMENT

(1.) Appellant- Dhaniram Mahar stands convicted under Section 302 IPC and sentenced to undergo imprisonment for life and to pay fine of Rs. 5,000/- with default sentence of R.I. for two years. The judgment and findings have been recorded in Sessions Trial No. 03/2008 by Additional Sessions Judge (F.T.C), Dhamtari (C.G.) on 16th of May, 2008.

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

(3.) Mr. Sunil Sahu, learned counsel appearing on behalf of the appellant, has raised twofold of arguments. He firstly contended that the evidence of eye-witnesses are unreliable. He also contended that on the first instance, the deceased herself stated that her Dupatta caught fire while she was preparing the meals, therefore, the subsequent dying declarations, in which, there are allegations against the appellant are false and fabricated.