AIR 1993 SUPREME COURT 1723 ::1993 AIR SCW 1561 ::1993 CriAppR(SC) 254 ::(1994) 1 MadLW(Cri) 4 ::1993 ChandLR(Civ&Cri) 396 ::1993 (1) UJ (SC) 520 ::1993 UJ(SC) 1 520 ::(1993) 50 DLT 51 ::(1993) AllCriC 538 ::(1993) AllCriR 345 ::(1993) Mad LJ(Cri) 529 ::1993 SCC(Cri) 1096 ::1993 (3) RecCriR 195 ::1993 (1) AllCriLR 744 ::1993 (3) All WC 1638 ::1993 BBCJ 180 ::(1993) EastCriC 293 ::(1993) IJR 238 (SC) ::(1993) 2 SCR 226 (SC) ::(1993) 2 SCJ 503 ::1993 (3) SCC(Supp) 681 ::(1993) 1 Crimes 987 ::(1993) SC Cr R 530

Supreme Court Of India

(From : 1985 Cri LJ NOC 117 (Delhi)

Hon'ble Judge(s): A. S. Anand, N. P. Singh , JJ

(A) Penal Code (45 of 1860) , S.300, S.203— Murder - Circumstantial evidence - Evidence relating to disclosure statements and recovery of ornaments of deceased - Discrepant and contradictory - Suffering from glaring infirmities and improbabilities - Evidence of convenient witnesses and investigation officer, untrustworthy - Nail clippings of deceased and hair recovered from dead body not connecting accused with crime - Cryptic FIR - Acquittal of accused was proper. 1985 Cri LJ NOC 117 (Delhi), Reversed. Evidence Act (1 of 1872) , S.3— (Para 26 30 34) (B) Evidence Act (1 of 1872) , S.3, S.9— Murder - Circumstantial evidence - Identification of accused - Alleged murder of wife - Pointing towards husband by dogs of police dog squad - Not a circumstance compatible only with hypothesis of guilt of accused husband. Penal Code (45 of 1860) , S.300— Murder - Death of wife - Dogs of police dog squad pointing towards husband - Not sufficient to connect him with crime. In the case of alleged murder of wife the accused husband had slept in the verandah near the cot where the dead body of his wife was found; and he had locked the collapsible door with the recovered lock before going to slee....