GANGUBAI KASHINATH KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the judgment and order passed by the learned Additional Sessions Judge, Pune, in Sessions Case No. 365/1994, dtd. 24th February, 1995, whereby Appellant herein (Original Accused) who was convicted for the offences punishable under Ss. 302 of the Indian Penal Code (for short "IPC "), and sentenced to suffer imprisonment for life and also to pay fine of Rs. 100.00 in default to suffer further R.I. for one year, preferred the present Appeal.

(2.) The case of prosecution rests on the oral and documentary evidence in the form of five witnesses examined by the prosecution in support of its case and the documents in the form of injury certificate, postmortem report, various panchnamas and CA report. The accused in her defence examined one witness. The prosecution in support of its case heavily relied on two dying declarations.

(3.) The case of prosecution, in brief, can be summarized as under: