JAGANNATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal questions the legality of the Judgment and Order dtd. 18/7/2012 passed by the Court of Sessions, Solapur in Sessions Case 315 of 2011 arising out of Crime No. 189 of 2011 convicting the appellant for offence punishable under Sec. 302 of Indian Penal Code (for short "IPC") and sentence to suffer rigorous imprisonment for life and to pay fine of Rs.2,000.00 and in default to suffer simple imprisonment for one month. Appellant is also convicted for offence punishable under Sec. 504 IPC and sentenced to suffer rigorous imprisonment for 6 months and to pay fine of Rs.500.00 and in default to suffer simple imprisonment for one month.

(2.) Prosecution case in brief is based upon one oral dying declaration and two written dying declarations.

(3.) The prosecution case is as under: