AIR 1976 SUPREME COURT 1774 ::1976 Cri App R (SC) 223 ::(1976) 2 SCC 177 ::1976 UJ (SC) 283 ::1976 AllCriC 103 ::1976 SCC(Cri) 244 ::1976 MadLJ(Cri) 624 ::1976 All WC 336 ::1976 2 SCJ 520 ::1976 SC Cri R 215

Supreme Court Of India

(From: Orissa)*

Hon'ble Judge(s): Y. V. Chandrachud, V. R. Krishna Iyer , JJ

(A) Penal Code (45 of 1860) , S.376— Appreciation of evidence - Victim a child of six years - Corroborating evidence. Where the evidence established that the girl was playing in broad day-light, that she was carried away by the accused and brought back crying after a time, that there was a first information lodged before the police shortly thereafter, that the medical examination of the accused's genitals indicated the presence of spermatozoa. Held that the circumstances were sufficiently corroborative of the guilt of the accused.(Para 4) (B) Constitution of India , Art.134— Appeal to Supreme Court - Concurrent finding of guilt - Only grave injustice manifest on record can induce the Supreme Court to interfere with the concurrent finding of guilt by the three courts. Criminal P.C. (2 of 1974) , S.379— (Para 4) .....