BABAN BHIVA JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate Shri Vernekar for the Appellant-accused and learned APP Shri Dedhia for the Respondent-State.

(2.) The only issue arisen in this Appeal is "whether the prosecution evidence is sufficient to warrant conviction for an offence punishable under Sec. 304, Part-II of the Indian Penal Code".

(3.) The learned Advocate for the Appellant tried his level best to point out how there are inconsistencies in two dying declarations and how two witnesses have not supported the prosecution case. He has also tried to point out how there are lacunae in the investigation. I will deal with them in subsequent part of the order.