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Supreme Court Of India

(From : 2003 Cri LJ 123 (Orissa))

Hon'ble Judge(s): N. Santosh Hegde, B. P. Singh , JJ

(A) Constitution of India , Art.136— Appeal - Concurrent finding of guilt - Reappreciation of evidence - Appellant facing death sentence - Case based on circumstantial evidence - Supreme Court reappreciated evidence to assure that finding of lower Courts is appropriate on the material available on record. Penal Code (45 of 1860) , S.300— (Para 12) (B) Penal Code (45 of 1860) , S.300— Murder - Case based on circumstantial evidence - Accused alleged to have killed all members of deceased family in greed of money - Accused was related to deceased - Used to visit deceased's house - Incident taking place at night - Accused was seen in company of one of deceased in the evening - Was seen going away from house of deceased in morning - Accused was in need of money - Deceased met homicidal death because of injuries caused by double edged weapon - Weapon with blood stains recovered at instance of accused - Blood stains matching with blood of one deceased - Gold ornaments and wrist watch belonging to one of deceased recovered from possession of accused - Finger prints of accused with blood stains found at place of incident immediately after incident - Held, circumstances from a complete chain establishing guilt of accused - Conviction proper. (Para 22....