1990 ALL. L. J. 269 ::1990 UP CriR 255 ::1990 UJ(SC) 1 616 ::1990 CriLR(SC&MP) 190 ::1990 SCC (Cri) 276 ::1990 (2) SCC 113 ::(1990) Mad LJ(Cri) 212 ::(1990) 11 RecCriR 436 ::(1990) 1 AllCriLR 886 ::1990 CalCriLR 34 ::(1990) 1 ChandCriC 31 ::(1990) EastCriC 371 ::(1990) 1 SCJ 429 ::(1990) 1 Crimes 647 ::(1990) 1 JT 169 (SC)

Supreme Court Of India

(From : Allahabad)*

Hon'ble Judge(s): S. Ratnavel Pandian, K. Jayachandra Reddy , JJ

Constitution of India , Art.136— Concurrent judgment of Sessions Court and High Court convicting accused - Interference by Supreme Court in appeal by special leave - Omnibus allegation of eye-witness that as many as 10 accused fired fire shots at victims - Victims and other persons @page-ALJ270including the witness sitting in close proximity when about 15 shots were fired - However, no other person injured - Conviction could not be based on such omnibus allegation - Accused acquitted.Criminal Appeal No. 637 of 1974, D/-9-3-1979 (All), Reversed. Penal Code (45 of 1860) , S.302— (Para 2 8)