AIR 1993 SUPREME COURT 2618 ::1993 AIR SCW 3384 ::1993 ALL. L. J. 1273 ::1994 UP CriR 158 ::1994 ChandLR(Civ&Cri) 275 ::1993 (2) UJ (SC) 632 ::1993 ( ) AllCriC 677 ::(1993) AllCriR 594 ::(1993) 3 CurCriR 335 ::1994 SCC(Cri) 214 ::(1993) 3 RecCriR 521 ::(1993) 3 AllCriLR 258 ::1993 (3) All WC 1846 ::(1994) 1 EastCriC 311 ::1994 (1) SCC(Supp) 26 ::1994 SCC (Supp) 1 26 ::(1993) 3 Crimes 270 ::(1994) ScCriR 45 ::1994 SC CriR 45 ::(1993) 5 JT 124 (SC) ::1993 (5) JT 124

Supreme Court Of India

(From : 1985 Cri LJ NOC 79 (Delhi))

Hon'ble Judge(s): K. Jayachandra Reddy, G. N. Ray , JJ

(A) Penal Code (45 of 1860) , S.300, S.120B— Motive - Relevancy - Illicit relationship between wife of deceased and accused - Deceased objecting and deprecating the same - Serious minunderstanding between deceased and accused - Probability that @page-SC2619accused had motive to kill deceased - Same by itself could not, however, be proof of accused conspiring to get deceased killed. Evidence Act (1 of 1872) , S.3— (Para 6) (B) Evidence Act (1 of 1872) , S.9— Identification parade - It is a step in investigation - Loses its significance when held after enormous delay. Identification parade - Importance. It is true that the test identification parade is a step in investigation, but it is the identification in the Court that is an evidence. The test identification parade assumes importance particularly if held within a reasonable time after the commission of the offence, It loses its significance when there is enormous delay in holding it.(Para 12) (C) Penal Code (45 of 1860) , S.302, S.120B— Murder -Conspiracy -Officence not proved against accused persons alleged to have actually committed murder - Sole remaining accused alleged to have conspired....