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Supreme Court Of India

(From : Patna)*

Hon'ble Judge(s): C. K. Thakker, D. K. Jain , JJ

(A) Evidence Act (1 of 1872) , S.3— Interested witness - Relationship per se does not affect credibility of witness - Merely because witness happens to be a relative of victim of crime, he/she cannot be characterised as "interested" witness. AIR 1953 SC 364, AIR 1965 SC 202, AIR 1974 SC 276, AIR 1973 SC 2407, 2003 AIR SCW 469 and 20O7 AIR SCW 1835, Relied on. (Para 7) (B) Criminal P.C. (2 of 1974) , S.154— Delay in lodging - Prosecution case cannot be thrown out if delay is properly and satisfactorily explained. 2001 AIR SCW 1903 and 2006 AIR SCW 5675, Relied on. (Para 14) (C) Evidence Act (1 of 1872) , S.3— Public witness - Assault - Non-examination of public witness by itself does not give rise to adverse inference against prosecution when evidence of injured witness is reliable. (Para 7) (D) Penal Code (45 of 1860) , S.324, S.307— Assault - Proof - Appellants allegedly dragged victim and assaulted him and others - Evidence of injured witnesses was reliable - They had no animosity towards appellants - In view of their consistent evidence, n....