The main legal issues are whether the dying declaration is reliable, voluntary and free from tutoring, and whether it can be the sole basis of conviction without any corroboration – The Supreme Court upheld the conviction of Pappi @ Mashkoor based on the dying declaration, which was found to be cogent, trustworthy and consistent – However, the Court acquitted ‘N1’ and ‘N2 as the dying declaration did not attribute any specific role to them.
SUPREME COURT OF INDIA DIVISION BENCH NAEEM — Appellant Vs. STATE OF UTTAR PRADESH — Respondent ( Before : B.R. Gavai and Sandeep Mehta, JJ. ) Criminal Appeal No. 1978…