BISRAM SANU JAMBHEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the judgment and order dated 26.10.2004, passed by the Additional Sessions Judge, Achalpur in Session Trial No.10/2004 by which the appellant/accused was convicted for the offence punishable under Section 302 of Indian Penal Code and was sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.1,000/-, in default of payment of fine to further undergo simple imprisonment for 15 days, the present appeal was filed by the appellant.

(2.) In support of the appeal, learned Counsel for the appellant made the following submissions.

(3.) Per contra, learned A.P.P. for the respondent opposed the appeal and argued that some corroboration can be found out from the cross-examination of the witnesses who deposed about oral dying declaration and particularly the mother of the deceased and therefore, the appeal deserves to be dismissed.