SHREERAMA MURTHY Vs. STATE OF A.P.

JUDGEMENT

(1.) THESE appeals are filed against the common judgment and order of the High Court of Andhra Pradesh in Criminal Appeal No. 69 of 1996 and Criminal Appeal No. 483 of 1996.

(2.) THE trial Court convicted the appellant under sections 498A and 304B IPC. In Criminal Appeal No. 69 of 1996, the 'appellant challenged his conviction. As he was acquitted under section 302 IPC, the State filed Criminal Appeal No. 483 of 1996.

(3.) IT was the prosecution case that the appellant committed the murder of his wife and daughter. In order to prove its case, the prosecution had examined 10 eyewitnesses and produced three dying declarations. PWs 1 -10 did not support the prosecution. The trial Court relying upon the three dying declarations, convicted the appellant. The High Court also found that the three dying declarations were genuine and truthful and relying upon them, held the appellant guilty.