- (1.)Leave granted.
(2.)We have heard learned counsel for the parties. We have also perused both the dying declarations given by daughter-in-law of the appellant. On a perusal of the dying declarations, it is clear that no allegations have been made against the appellant.
(3.)Learned counsel for the State, however, points out that during the course of investigation, it came to the notice of the investigating officer that the appellant was involved in the offence.