AIROnline 2025 SC 60

Supreme Court Of India

(From : 2011 (1) ABR (NOC) 65 (BOM))

Hon'ble Judge(s): Abhay S. Oka, Ujjal Bhuyan , JJ

Penal Code (45 of 1860) , S.302— Evidence Act (1 of 1872) , S.3, S.27— Murder - Proof of - Accused had allegedly assaulted his live-in partner with a grinding stone and stick as a result of which she died - Testimonies of witnesses showed that accused was in a confused state of mind while making alleged extra-judicial confession - Statements of witnesses made under Section 161 Cr.P.C. were at variance with their evidence in court - No bloodstains were found on clothes of accused - No grinding stone or stick with blood stains on it , was recovered - Conduct of accused in telling landlord and brother of deceased first instead of confessing his guilt before police or any other authority, was strange - Conviction was set aside 2011 (1) ABR (NOC) 65 (BOM)-Reversed (Para 20 21 22 23 24 25) .....