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Supreme Court Of India

(From : Calcutta)*

Hon'ble Judge(s): Pinaki Chandra Ghose, Uday Umesh Lalit , JJ

(A) Evidence Act (1 of 1872) , S.9, S.3— Penal Code (45 of 1860) , S.300, S.302— Murder -Test Identification Parade - Delay of 25 days in holding of - No identification marks or special features disclosed by witnesses - Witnesses meeting accused by chance, at night, only for some fleeting moments - Conviction cannot be based on such identification simpliciter - Suspicion expressed by wife of deceased, also not enough -Accused entitled to benefit of doubt. 2011 (3) Cal Cri LR 61 (Cal), Reversed. (Para 10 15) (B) Constitution of India , Art.134, Art.21— Penal Code (45 of 1860) , S.302— Criminal appeal - Relief to non-appealing accused - Accused preferring appeal acquitted giving benefit of doubt - Similarly situated non-appealing accused also to be acquitted by giving benefit of doubt. (Para 18 19 20) .....