AIR 1979 SUPREME COURT 1261 ::1979 (4) SCC 641

Supreme Court Of India

(From : Gujarat)

Hon'ble Judge(s): S. Murtaza Fazal Ali, Anand Dev Koshal , JJ

(A) Evidence Act (1 of 1872) , S.3— Credibility of witnesses - Enmity - Not a sufficient ground for rejecting testimony. (Para 1) Anno : AIR Manual (3rd Edn.), Evidence Act, S. 3, N. 38. (B) Penal Code (45 of 1860) , S.323— Sentence - Injuries on complainant simple in nature and more or less superficial - Sentence of nine months reduced to period already served (about a month and a half). (Para 1) Anno : AIR Comm. Penal Code (2nd Edn.), S. 323, N. 11.