AIR 1991 SUPREME COURT 1853 ::1991 AIR SCW 2038 ::1992 ChandLR(Civ&Cri) 519 ::(1992) 1 CurCriR 161 ::1991 (3) SCC 627 ::1991 SCC (Cri) 916 ::1991 CriLR(SC MAH GUJ) 605 ::(1991) 3 Crimes 82 ::(1991) IJR 415 (SC) ::(1991) 3 SCR 1 (SC) ::(1992) SC Cr R 36 ::(1991) 3 JT 151 (SC)

Supreme Court Of India

(From : Madhya Pradesh)*

Hon'ble Judge(s): A. M. Ahmadi, V. Ramaswami, K. Ramaswamy , JJJ

(A) Evidence Act (1 of 1872) , S.3— Hostile witness - Evidentiary value - His evidence cannot be treated as effaced or washed off the record altogether - Part of his evidence which is otherwise acceptable can be acted upon. (Para 6) (B) Penal Code (45 of 1860) , S.300— Murder - Eye-witness - Name not mentioned in inquest report prepared under S.174, Criminal P.C. - Not ground to refuse to rely on his evidence. AIR 1975 SC 1252, Rel. on. Criminal P.C. (2 of 1974) , S.174— (Para 8) (C) Evidence Act (1 of 1872) , S.27— Discovery of weapon of offence - Witnesses to recovery proceedings - Appreciation of evidence - Same set of Panch witnesses used to witness three discoveries and also attachment of clothes of accused - Not ground to discard his testimony - Mere fact that witness has good neighbourly relations with deceased - Also not ground to discard his testimony. (Para 9) (D) Penal Code (45 of 1860) , S.300— Murder - Appreciation of evidence - Blood stains of human blood on weapon and clothes of accused - Blood group of stains not determined - Does not make t....