Trial court, committed a patent error in discarding the dying declaration and the other material evidence, discussed hereinabove. Therefore, the interference by the High Court in the appeal against the acquittal of the appellant and recording the finding of his conviction for the offence under Section 302 of the IPC, on consideration of the evidence, is justified.
2007(4) LAW HERALD (SC) 3010
IN THE SUPREME COURT OF INDIA
Before
The Hon’ble Mr. Justice Arijit Pasayat
The Hon’ble Mr. Justice D.K. Jain
Criminal Appeal No. 11...