Penal Code, 1860 (IPC) – Section 302/24 – Murder – Dying declaration – If the Court is satisfied that the dying declaration is true and voluntary it can base its conviction on it, without corroboration.
SUPREME COURT OF INDIA DIVISION BENCH STATE OF U.P. — Appellant Vs. VEERPAL AND ANOTHER — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Criminal Appeal No.…