AIROnline 2002 SC 222 ::2004 SC Cri Rul 661 ::2003 (5) JT 158 ::(2003) 5 JT 158

Supreme Court Of India

Hon'ble Judge(s): S. Rajendra Babu, P. Venkatarama Reddi, Arun Kumar , JJJ

Penal Code (45 of 1860) , S.300— Murder - Appreciation of evidence - Finding of High Court itself that it was not possible to hold that deceased was last seen in company of accused persons - Alleged recovery of a pair of Chappals and spirit belonging to deceased pursuant to statement of accused - Also not supported by one of witnesses - Conviction of accused, not proper. (Para 4 5 6)