AIROnline 2018 Mad 1015

Madras High Court

Hon'ble Judge(s): M.v.muralidaran , J

Criminal P.C. (2 of 1974) , S.374(2)— Penal Code (45 of 1860) , S.353, S.506(ii), S.302, S.304(ii)— Evidence Act (1 of 1872) , S.3— Murder - Conviction - Appreciation of evidence - Benefit of doubt - Perusal of evidence of eye witness will not prove that accused alone is responsible for death of son of complainant - Evidence of witnesses not substantiated use of Aruval by accused - Failure of prosecution to prove use of Aruval and injuries found on dead body cannot be taken into account that those injuries were inflicted upon deceased by used Aruval - Accused entitled to benefit of doubt. (Para 13 14 16)