BALU Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has filed this appeal challenging the judgment passed by the Sessions Court, convicting him for the offence punishable under Section 302 Indian Penal Code and sentencing him to suffer imprisonment for life and to pay a fine of Rs.1000/ and in default of payment of fine, to suffer simple imprisonment for one month.

(2.) The case of the prosecution is :

(3.) The case of the prosecution is substantially based on three dying declarations :