SURESH DEVIDAS NAROTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant herein resists the judgment and order dated 22nd September 2011 passed by the Additional Sessions Judge, Nashik in Sessions Case No. 179 of 2010, by which the appellant herein is convicted for the offence punishable under section 302 of Indian Penal Code and sentenced to suffer imprisonment for life and fine of Rs. 1000 (Rupees One Thousand Only) in default to suffer Simple Imprisonment for one month.

(2.) Such of the facts necessary for the decision of this appeal are as follows:-

(3.) At the trial, the prosecution has examined as many as 7 witnesses to bring home the guilt of the accused. The case mainly rests on two dying declarations which are at 'Exhibit-14 and Exhibit-16 '. There is also an oral dying declaration purportedly given to the father of the deceased Seema.