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Supreme Court Of India

(From : 2001 (1) Hindu LR 42 (Punj and Har))

Hon'ble Judge(s): U. C. Banerjee, Y. K. Sabharwal , JJ

(A) Penal Code (45 of 1860) , S.300— Murder - Appreciation of evidence - Plea of alibi - Is question of fact - Disbelieved by trial Court and High Court - Supreme Court declined to interfere with said concurrent finding of fact. Thakur Prasad v. State, AIR 1954 SC 30, Foll. (Para 21) (B) Evidence Act (1 of 1872) , S.3— Hostile witness - Evidence - Reliability - Portion of evidence inconsistent with statement given under S. 161, Criminal P.C. - Witness stands declared hostile - That does not mean and imply total rejection of evidence - Portion of evidence in favour of prosecution or accused - May be accepted on close scrutiny. State v. Ramesh, 1996 AIR SCW 3468 : AIR 1996 SC 2766 : 1996 Cri LJ 4002 : 1996 All LJ 1619, Rel. on. (Para 20) (C) Penal Code (45 of 1860) , S.300— Bride burning - Circumstantial evidence - Estranged relationship between accused, husband and deceased, wife - Joint petition for divorce was pending - Husband was to pay Rs. 3,00,000/- to wife - Photographs brought on record showing body of deceased totally burnt in sitting posture in Sofa - Investigating officer found no signs of struggle or movement of deceased at place of occurre....