DASHRATH ARUN SASANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal questions the legality of the Judgment and Order dtd. 7/2/2015 passed by the learned Special Judge, appointed under the P.C. Act, Court of Sessions for Greater Bombay in Sessions Case No.1138 of 2013 convicting Appellant under Sec. 235(2) of the Criminal Procedure Code, 1973 (for short "Cr.P.C.") for offence punishable under Sec. 302 of the Indian Penal Code, 1860 (for short "IPC") and sentencing him to suffer imprisonment for life.

(2.) Shorn of unnecessary details, the prosecution case which emerges from record is as under: -

(3.) To bring home guilt of Appellant, prosecution examined 10 witnesses and relied upon oral as well as documentary evidence, viz; the two dying declarations (Exh.13 and Exh.41).