AIR 2000 SUPREME COURT 3569(2) ::(2000) 3 AllCriLR 174 ::(2000) 4 Crimes 107 ::(2000) 3 EastCriC 815 ::(2003) 25 OCR 662 ::(2000) 19 OCR 662 ::(2000) 6 Supreme 469 ::(2000) SC Cr R 869

Supreme Court Of India

(From : Punjab and Haryana)

Hon'ble Judge(s): G. B. Patnaik, R. P. Sethi , JJ

Penal Code (45 of 1860) , S.306, S.498A— Conviction under - Appreciation of evidence - Improvement in testimony of two star prosecution witnesses viz. father and brother of deceased from stage to stage - Acquittal of accused - Appeal against - State unable to produce copy of evidence of said two witnesses - Approach of High Court in appreciating evidence, not perverse or erroneous - Acquittal not liable to be interfered with. (Para 2 3)