AIR 2011 SUPREME COURT 1585 ::AIR 2012 SC (Criminal) 181 ::(2011) 1 CriLR(Raj) 433 ::(2011) 2 AllCriR 1606 ::(2011) 2 CurCriR 149 ::2011 CriLR(SC&MP) 433 ::(2011) 3 Mad LJ(Cri) 236 ::2011 (4) SCC 779 ::2011 (2) SCC (Cri) 488 ::(2011) 3 RecCriR 745 ::(2011) 4 Scale 259 ::2011 CriLR(SC MAH GUJ) 433 ::(2011) 2 AllCriLR 383 ::(2011) 2 Cal LJ 155 ::(2011) 2 ChandCriC 323 ::(2011) 3 Mh LJ (Cri) 294 ::(2011) 49 OCR 221 ::(2011) 2 Crimes 107 ::(2011) 75 AllCriC 252 ::(2011) 106 AllIndCas 240 (SC)

Supreme Court Of India

Hon'ble Judge(s): H. S. Bedi, Chandramauli Kr. Prasad , JJ

(A) Criminal P.C. (2 of 1974) , S.384— Appeal against acquittal - Two views of evidence possible - Trial Court has taken view favouring acquittal - High Court should not disturb same merely on ground that if it was trying case, it would have taken alternative view and convicted accused. (Para 8) (B) Evidence Act (1 of 1872) , S.3— Conviction on circumstantial evidence - Prosecution has to establish that circumstances proved lead to one and only conclusion towards guilt of accused - Circumstantial evidence must be complete and incapable of explanation of any other hypothesis than that of guilt of accused - Such evidence should not only be consistent with guilt of the accused but inconsistent with his innocence. (Para 10)