AIR 1981 SUPREME COURT 363 ::1979 UJ (SC) 781 ::1979 (3) SCC 612 ::1979 SCC(Cri) 662 ::(1979) 3 SCC 512 ::1979 CriLR(SC MAH GUJ) 622

Supreme Court Of India

(From : Madhya Pradesh)

Hon'ble Judge(s): S. Murtaza Fazal Ali, Anand Dev Koshal , JJ

Penal Code (45 of 1860) , S.302— Murder charge - Circumstantial evidence - Appreciation of - Evidence absolutely conclusive and clinching - Failure to prove exact spot where deceased was killed or fact of recovery of some ornaments when large part of ornaments were proved to have been removed before throwing body of deceased in a well held could not fault prosecution case. (Para 2 3)