MADAN B.LOKUR,J. - (1.)THE two questions for consideration and discussion relate to the value of the testimony of alibi witnesses and the severability of a dying declaration.
(2.)IN the present appeals,we are of the opinion that the testimony of the alibi witnesses of two of the four appellants deserves acceptance and the dying declaration so closely concerns all four appellants that it is not possible to sever the role of the sets of appellants,resulting in our giving the benefit of doubt to the remaining two appellants. The facts:
Six relatives(by marriage)of deceased Asha Devi were accused of having murdered her and thereby having committed an offence punishable under Section 302 of the Indian Penal Code.The accused persons were Rati Ram(father -in -law,now died ),Jumni(mother -in -law and appellant in Criminal Appeal No.1159 of 2005 ),Sham Lal(brother -in -law and appellant in Criminal Appeal No.1159 of 2005 ),Balbir Prasad(brother -in -law and appellant in Criminal Appeal No.1159 of 2005,who,we were told has since died ),Prem Nath(brother -in -law and appellant in Criminal Appeal No.603 of 2005)and Raj Bala(wife of Prem Nath and appellant in Criminal Appeal No.603 of 2005 ).

(3.)ASHA Devi was married at the age of 16 to Jagdish who was employed in the army.According to her father,Asha Devi lived with Jagdish for about one year and thereafter she lived in village Bhojpur in district Jagadhari,Haryana,in a one room tenement along with her two children aged 5 years and 1 1/2years.Her in - laws were staying in an adjacent tenement.There is no allegation or evidence of any matrimonial disharmony between Jagdish and Asha Devi who had been married for about nine years nor is there any allegation of any demand or harassment for dowry from Asha Devi.