1998 AIR SCW 1491 ::1998 CRI. L. J. 2270 ::1998 (2) ADSC 218 ::1998 CriAppR(SC) 167 ::1999 (1) OrissaLR 656 ::1998 ADSC 2 218 ::(1998) 23 AllCriR 987 ::1998 CriLR(SC&MP) 209 ::1998 (1) CurCriR 383 ::1998 SCC(Cri) 1542 ::1998 (2) RecCriR 14 ::1998 (2) Scale 111 ::1998 CriLR(SC MAH GUJ) 209 ::(1999) 2 CalLT 91 ::1998 (8) SCC 407 ::1998 (2) ChandCriC 231 ::1998 (1) SCJ 696 ::1998 (1) Crimes 212 ::1998 (2) Supreme 312 ::(1998) 36 AllCriC 601 ::(1999) SC Cr R 351 ::(1998) 2 JT 230 (SC) ::(1999) 2 JT 222 (SC)

Supreme Court Of India

(From : Andhra Pradesh)*

Hon'ble Judge(s): G. T. Nanavati, V. N. Khare , JJ

Penal Code (45 of 1860) , S.300— Murder - Proof - Death of deceased due to serious injuries inflicted on him - Injuries though not on vital parts found sufficient to cause death - Dying declarations recorded by Investigating Officer as well as Magistrate found to be true and genuine - Evidence of witnesses corroborating the incident - Could not be regarded as partisan as they were not related to deceased but were working with him - Offence against accused established - Conviction upheld. (Para 3 4)