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Supreme Court Of India

(From : Gujarat)

Hon'ble Judge(s): B. S. Chauhan, A. K. Patnaik , JJ

(A) Evidence Act (1 of 1872) , S.3— Appreciation of evidence - Minor discrepancies, contradictions, omission - Evidence not to be rejected in entirety. (Para 9) (B) Evidence Act (1 of 1872) , S.3— Interested witness - Witness must have some direct interest in having accused somehow or other convicted for some other reason. (Para 10) (C) Evidence Act (1 of 1872) , S.134— Solitary eye-witness - Testimony, if reliable - Conviction can be based on it - Evidence has to be weighed and not counted. (Para 10) (D) Penal Code (45 of 1860) , S.300— Evidence Act (1 of 1872) , S.3— @page-SC38Murder - Interested eye-witness - Accused, complainant and deceased partners in Firm - Incident taking place when they had gone to see land which they have agreed to purchase - Accused alleged to have killed deceased by infliction of several sword injuries - Complainant solitary eye-witness to incident - His evidence found reliable - Plea that complainant, partner in Firm would be beneficiary in case one partner had been eliminated and other partner landed in jail and was thus interested witness -....