(1.) THE appeal is filed by the original accused challenging the judgment dated 08.02.2008 rendered by learned Additional Sessions Judge, Gondal camp at Dhoraji in Sessions Case No.19 of 2000 under which both the accused were convicted for the offence punishable under Section 302 read with Section 114 of the Indian Penal Code and were sentenced to undergo imprisonment for life. Fine of Rs.500/- and Rs.200/- was imposed on the accused Nos.1 and 2 respectively.
(2.) THE prosecution case, in brief, is as follows:
(3.) THE learned Additional Sessions Judge accepted the version of the prosecution, placed considerable reliance on the dying declaration and other attendant circumstances and came to the conclusion that both the accused were responsible in causing the death of the deceased. The role of the accused No.2 was limited to encouraging the accused No.1 to commit the crime. She was roped in with the aid of Section 114 of the Indian Penal Code for the offence of murder.