2013 AIR SCW 3181 ::2013 CRI. L. J. 3098 ::AIR 2013 SC (Criminal) 1461 ::(2013) 3 DLT(CRL) 293 ::(2013) 3 CurCriR 80 ::2013 (12) SCC 680 ::(2013) 3 Mad LJ(Cri) 223 ::(2013) 7 Scale 442 ::(2013) 2 ALD(CRL) 603 ::(2013) 3 AllCriLR 606 ::(2013) 55 OCR 935 ::2013 (4) KCCR 330 SN ::AIR 2013 SC (Supp) 882 ::(2013) 4 JCR 159 (SC) ::(2013) 127 AllIndCas 109 (SC) ::2013 (127) AllIndCas 109

Supreme Court Of India

(From : Andhra Pradesh)

Hon'ble Judge(s): B. S. Chauhan, Dipak Misra , JJ

(A) Penal Code (45 of 1860) , S.300— Criminal P.C. (2 of 1974) , S.154— Murder case - Delay in lodging FIR - Body of deceased seen in forest by shepherd - Village administrator informed on next day in morning - Administrator rushing to forest to see dead body - Thereafter giving information to police in afternoon - Police on basis of information holding inquest - Husband and daughter of deceased coming to know of death of deceased only when they were shown photograph of deceased by police - FIR in circumstances cannot be said to be delayed and prosecution case thrown overboard. (Para 10) (B) Evidence Act (1 of 1872) , S.3— Appreciation of evidence - Discrepancies, contradictions in evidence - Minor discrepancies in evidence of witnesses - No endeavour made by witnesses to materially improve their earlier statement - Had not withheld anything material during investigation and embellished certain aspects while deposing in Court - Testimony of witnesses not liable to be discredited. (Para 15) (C) Penal Code (45 of 1860) , S.300— Murder - Eye-witness - Unnatural conduct - Non-disclosure of incident to anyone - Witness had admittedly accompanied accused and deceased - Had ran away from....