KACHARAJI DHARMAJI BHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Challenge in this Appeal under Section 374 of the Code of Criminal Procedure ("the Code" for short) is to the correctness of the judgment and order dated 15.4.1999 rendered in Sessions Case No. 99 of 1998 by the learned Additional Sessions Judge, Court No.10, Ahmedabad, by which the Appellant ("the Accused" for short) has been convicted for commission of the offence punishable under Section 302 of the Indian Penal Code ("IPC" for short) and sentenced to suffer imprisonment of life and fine of Rs.100/- in default of payment of fine to undergo further RI for one month.

(2.) The prosecution case as disclosed from FIR and unfolded during trial is as under:

(3.) Ms. Farhana Y. Mansuri, learned advocate of the Accused has submitted that there is no eye witness to the incident. The case of the prosecution is based on the three sets of dying declarations made by deceased.