AIR 2009 SUPREME COURT 331 ::2008 AIR SCW 7354 ::(2008) 2 CriLR(Raj) 876 ::2008 (3) AllCriR 3395 ::2008 CriLR(SC&MP) 876 ::2008 (4) CurCriR 520 ::2009 (3) SCC (Cri) 1130 ::2008 (15) SCC 590 ::(2009) 1 Mad LJ(Cri) 48 ::2008 (13) Scale 487 ::2008 CriLR(SC MAH GUJ) 876 ::(2009) 1 ChandCriC 93 ::2009 (65) AllCriC 294

Supreme Court Of India

(From : Madras)*

Hon'ble Judge(s): Arijit Pasayat, Mukundakam Sharma , JJ

(A) Evidence Act (1 of 1872) , S.3— Relative witness - Credibility - Plea that witness being a close relative and consequently being partisan witness should not be relied on - Not tenable - Relationship is not a factor to affect credibility of a witness. (Para 7 10) (B) Penal Code (45 of 1860) , S.300 Exception 1, S.300 Exception 4— Distinction be tween two Exceptions, stated. (Para 15) (C) Penal Code (45 of 1860) , S.300 Exception 4— Expression 'fight' - Is @page-SCW7355not defined in Penal Code - It is a combat between two or more persons with or without weapons. (Para 15) (D) Penal Code (45 of 1860) , S.300 Exception 4— Applicability - It is not sufficient to show that there was a sudden quarrel and there was no premeditation - It must further be shown that offender has not taken undue advan tage or acted in cruel or unusual manner. (Para 15) (E) Penal Code (45 of 1860) , S.300 Exception 4— Expression 'undue ad vantage' - It....