AIR 2018 SUPREME COURT 747 ::AIR 2018 SC (Criminal) 572 ::(2018) 1 CriLR(Raj) 164 ::(2018) 3 CurCriR 15 ::2018 CriLR(SC&MP) 164 ::2018 (3) SCC 196 ::2018 (2) SCC (Cri) 18 ::(2018) 2 Mad LJ(Cri) 198 ::(2018) 2 Scale 334 ::2018 CriLR(SC MAH GUJ) 164 ::2018 CalCriLR 1 289 ::(2018) 3 Crimes 157 ::(2018) 2 AllCriLR 268 ::(2018) 4 Mh LJ (Cri) 541 ::(2018) 70 OCR 25 ::2018 (2) KCCR SN 169 (SC) ::(2018) 1 UC 283 ::(2018) 104 AllCriC 639 ::(2018) 188 AllIndCas 51 (SC)

Supreme Court Of India

(From: Madhya Pradesh)

Hon'ble Judge(s): N. V. Ramana, S. Abdul Nazeer , JJ

Penal Code (45 of 1860) , S.304 Part I, S.307— Culpable homicide and attempt to murder - Appeal against acquittal - Allegations that accused threw burning cow dung cake on deceased causing her death - No enmity between accused and victims - Material contradictions in testimony of eyewitnesses as to when actually incident took place - Inordinate delay of 13 days in lodging FIR also not explained - Findings of High Court that guilt of accused not established beyond reasonable doubt - No interference. Criminal P.C. (2 of 1974) , S.378— Constitution of India , Art.136— (Para 9 10 11 12)