AIR 2009 SUPREME COURT 282 ::2008 AIR SCW 7256 ::2009 AIR SCW 1532 ::(2008) 2 CriLR(Raj) 893 ::(2009) 1 AllCriR 390 ::2008 CriLR(SC&MP) 893 ::2008 (4) CurCriR 559 ::(2009) 1 CurCriR 524 ::2009 (11) SCC 197 ::2008 (15) SCC 798 ::2009 (3) SCC (Cri) 1223 ::2009 (3) SCC (Cri) 1292 ::(2008) 3 Mad LJ(Cri) 1353 ::2008 (13) Scale 367 ::(2009) 2 Scale 661 ::2008 CriLR(SC MAH GUJ) 893 ::(2009) 2 AllCriLR 281 ::2009 (1) ChandCriC 121 ::(2009) 1 EastCriC 185 ::(2009) 2 EastCriC 29 ::(2009) 42 OCR 930 ::(2009) 2 KCCR 54 ::(2009) 65 AllCriC 192 ::(2009) 1 Guj LH 798 ::2009 All MR(CRI) 541 ::(2008) 72 AllIndCas 220 (SC) ::(2009) 76 AllIndCas 204 (SC) ::2008 (72) AllIndCas 220

Supreme Court Of India

(From : Madhya Pradesh)*

Hon'ble Judge(s): Arijit Pasayat, J. M. Panchal , JJ

(A) Evidence Act (1 of 1872) , S.3— Relative witness - Reliability - Rela tionship is not a factor to affect credibility of a witness - However, Court has to adopt a careful approach and analyse evidence to find out whether it is cogent and credible. (Para 8) (B) Penal Code (45 of 1860) , S.300— Murder - Proof - Appellant alleg edly inflicted knife blows on deceased - Presence of eye witnesses at spot was quite natural - Nothing substantial had been brought in cross-examination to discard their evidence - Medical evidence clearly showed existence of inju ries at places as indicated by witness - Conviction of appellant is proper. (Para 14)