2007 AIR SCW 2643 ::2007 CRI. L. J. 2926 ::2007 (3) AIR Jhar R 164 ::(2007) 2 CriLR(Raj) 765 ::(2007) 2 CurCriR 410 ::(2007) 2 AllCriR 2136 ::2007 CriLR(SC&MP) 765 ::2007 (13) SCC 554 ::2009 (2) SCC (Cri) 431 ::(2007) 2 Mad LJ(Cri) 1814 ::(2007) 3 RecCriR 42 ::(2007) 6 Scale 201 ::2007 CriLR(SC MAH GUJ) 765 ::2008 (1) AndhLT(Cri) 270 SC ::(2008) 1 AndhLT(Cri) 270 ::(2007) 2 ALD(CRL) 24 ::2007 (3) AllCriLR 396 ::(2007) 4 ChandCriC 114 ::2007 (3) EastCriC 229 ::2007 (37) OCR 548 ::(2007) 2 JCC 1342 (SC) ::(2007) 3 Supreme 945 ::(2007) 55 AllIndCas 264 (SC) ::2007 (58) AllCriC 852 ::2007 (55) AllIndCas 264 ::(2007) 2 CurLJ(CCR) 545

Supreme Court Of India

(From : Punjab and Haryana)

Hon'ble Judge(s): S. B. Sinha, Markandeya Katju , JJ

(A) Penal Code (45 of 1860) , S.300— Murder - Inconsistency between ocular and medical evidence - FIR and eye-witnesses alleging that deceased was given a pharsi (axe) blow and a stick blow on his head - No incised wound @page-SCW2644on head found in post-mortem report - Post-mortem report also showing only one injury on head of deceased - Clear case of inconsistency in ocular and medical evidence - Injury on vital parts of accused not explained - Plea of self defence raised by accused throws reasoable doubt on prosecution case - Accused entitled to be given benefit of doubt.Crl. A. No. 67-DB of 1997, D/- 8-12-2005 (P and H), Reversed. Evidence Act (1 of 1872) , S.3— (Para 11 23 24) (B) Evidence Act (1 of 1872) , S.3— Criminal trial - Non-explanation of injuries on accused - Injury on head that required stiches - Cannot be self inflicted - Non-explanation - Has impact on veracity of prosecution case. (Para 21) .....