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1988 ALL. L. J. 1251 ::(1988) AllCriR 597
Allahabad High Court
Hon'ble Judge(s): V. P. Mathur, M. M. Lal , JJ

(A) Evidence Act (1 of 1872) , S.134— Evidence of single witness - Reliability. Penal Code (45 of 1860) , S.300— The testimony of a single witness cannot be discarded merely because it is not corroborated and where there are no exceptional reasons and the evidence is found to be not interested and is above reproach or suspicion and does not suffer from incompetence or subornation. It will be the duty of the Court to convict if it is satisfied that the testimony of that single witness is reliable, because there is no impediment in law in a conviction being based on the testimony of a single witness, if he is found to be honest and trustworthy. The testimony should be sterling of a competent and honest man, although the rule of prudence may call upon the Courts to seek corroboration. Case law discussed.(Para 16) (B) Evidence Act (1 of 1872) , S.3, S.118— Partisan witness - Credibility of. Penal Code (45 of 1860) , S.300— There can be no ground to discard the testimony of a related witness merely because he is related On the contrary the very circumstance that the witness is related to the deceased would add to the value of his evidence because he would naturally be interested in ensuring that the real culprits are ....

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