DATTAJI SAMBHA KENDRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Question, that falls for my consideration is, whether the Trial Court was justifed in founding conviction, under Section 498A of the Indian Penal Code, 1860 solely on three inconsistent dying declarations of the deceased ?

(3.) Appellant herein has been convicted of the offence punishable under Section 498A of the IPC and sentenced to suffer rigorous imprisonment for two years and fne of Rs.1,000/- in default to undergo simple imprisonment for one month by the judgment and order dated 30th April, 1998 passed by the learned Additional Sessions Judge, Alibag-Raigad.