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Supreme Court Of India

(From : Karnataka)*

Hon'ble Judge(s): Satya Brata Sinha, H. S. Bedi , JJ

(A) Criminal P.C. (2 of 1974) , S.154— Delay in lodging - Substantially explained as incident happened in remote village, - F. I. R. could not be recorded earlier as entire family involved either on one side or other - Family members first attended the seriously injured, one of prosecution witness - Ultimately widow of deceased lodged F. I. R. - In circumstances delay of a couple of hours cannot be said to be unreasonable. (Para 8) (B) Evidence Act (1 of 1872) , S.3— Evidence of eye-witnesses - Credibility - Entire family involved in incident - Injuries caused by several accused armed with different kinds of weapons - Evidence of eye witnesses recorded more than 5 years of incident - Non-disclosure of exact description of injuries by eye witnesses - Would not detract from substratum of their evidence - Moreover, eyewitness, sister of accused, deceased and injured persons, though living with her father and accused, supported the prosecution. (Para 9) (C) Evidence Act (1 of 1872) , S.3— Evidence of eye-witnesses - Credibility - Entire family involved in incident - Injuries caused by several accused armed with different kinds of weapons - Evidence of eye witnesses recorded more than ....