(A) Evidence Act (1 of 1872) , S.3— Interested witness - Credibility - Evidence by daughter of accused - Is credible as according to normal human behaviour witness would tend to protect own mother but it requires great moral strength to depose against her. (Para 9) (B) Evidence Act (1 of 1872) , S.3— Appreciation of evidence - Evidence by injured witness whose throat was slitted during occurrence - Carries great weightage as it is presumed that being victim to occurrence, witness was speaking truth only. (Para 11) (C) Evidence Act (1 of 1872) , S.3— Appreciation of evidence - Offence of murder - Rejection of evidence as a whole by giving importance to trivial technical error, not permissible. While appreciating the evidence of a witness, the approach must be whether the evidence of the witness read as a whole inspires confidence. Once that impression is formed, it is undoubtedly necessary for the court to scrutinise the evidence more particularly keeping in view the deficiencies, drawbacks and infirmities pointed out in the evidence as a whole and evaluate them to find out whether it is against the general tenor of the evidence and whether ....