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Supreme Court Of India

(From : Andhra Pradesh)*

Hon'ble Judge(s): V. S. Sirpurkar, Tirath S. Thakur , JJ

(A) Constitution of India , Art.136— Appeal by special leave - Is not an ordinary or regular appeal against an order of conviction recorded by a competent Court - Does not sanction a second round of appellate hearing in criminal cases - Reversal of views taken by Courts below simply because another view was possible on the evidence adduced - Not permissible. (Para 10) (B) Evidence Act (1 of 1872) , S.8— Penal Code (45 of 1860) , S.302, S.149— Motive for murderous assault - Case based on eye-witness account of incident - Proof or absence of a motive is not of any significant consequence. (Para 13) (C) Criminal P.C. (2 of 1974) , S.154— Delay in lodging FIR - One hour delay in lodging FIR - Not inordinate so as to give rise to suspicion of report @page-SC3148being distorted, inaccurate - Further, no opportunity to offer an explanation for delay in dispatch of FIR to Magistrate put to Investigation Officer - Delay in receipt of report by Magistrate - Not inordinate. (Para 18) (D) Penal Code (45 of 1860) , S.302, S.149— Evidence Act (1 of 1872) , S.3, S.45— Mur....