AIR 1998 SUPREME COURT 1044 ::1998 AIR SCW 819
Supreme Court Of India
(From : Madras)*
Hon'ble Judge(s): M. K. Mukherjee, K. T. Thomas , JJ

(A) Evidence Act (1 of 1872) , S.133, S.114(b)— Evidence of accomplice - Credibility - Evidence not totally bereft of reassuring circumstances - Can be relied on for convicting accused. Cri. A. Nos. 782-83 of 1989, D/- 8-2-1991 (Mad), Reversed. Law is not that the evidence of an accomplice deserves outright rejection if there is no corroboration. What is required is to adopt great circumspection and care when dealing with the evidence of an accomplice. Though there is no legal necessity to seek corroboration of accomplice's evidence it is desirable that Court seeks reassuring circumstances to satisfy the judicial conscience that the evidence is true.(Para 22) Where in a murder trial the evidence of accomplice was not totally benefit of reassuring circumstances, accused could be convicted on basis of such evidence.(Para 24 31) (B) Evidence Act (1 of 1872) , S.157— Previous statement of witness before another person - Admissibility - Statement made by witness before his brother-in-law about his version of occurrence - Witness not proved to be tutored during interregnum - Can be treated as corroborative evidence. Cri. A. Nos. 782-83 of 1989, D/- 8-2-1991 (Mad), Reversed. ....

Buy and Download By Entering Following Details (Worth 100.0/-)

Step 1
Enter your contact details.
Please enter your name.
Please enter a valid 10 digit mobile number
Please enter your valid email id.
I agree on Terms & Conditions
Step 2
Enter your payment details

 J