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Supreme Court Of India

(From : Rajasthan)*

Hon'ble Judge(s): K. T. Thomas, D. P. Mohapatra , JJ

(A) Evidence Act (1 of 1872) , S.32— Dying declaration - Evidentiary value - Victim sustained brain injury - His brain functions were impaired - Dying declarations made by him - Cannot be relied upon. (Para 11) (B) Penal Code (45 of 1860) , S.300— Murder - Accused inflicted axe blows on deceased - Circumstances showing strong motive for accused on account of land dispute - Continued hostility between warring factions - Evidence of neighbours and inmates of house who saw accused running away from scene - Cannot be rejected on ground that witnesses did not correctly notice the exact gate (out of two gates) through which each one @page-SC1777of assailants flushed out - Evidence of all probable witnesses, close relatives - Cannot be rejected on ground of non-examination of independent witnesses - Axes recovered at instance of accused and found stained with human blood - Accused liable to be convicted.D.B. Cri. A. No. 125 of 1989, D/- 25-2-1991 (Raj), Reversed. (Para 19 20 23 33) (C) Evidence Act (1 of 1872) , S.3— Interested witnesses - Testimony of probable witnesses - Rejection of, on ground that they all ....