Murder–Unlawful assmbly–Lady was done to death brutally by a large number of persons, after tying her with a wooden pole–‘Actual role’ played by each of the Accused/appellant–Witnesses’ failure to prove immaterial.
2007(4) LAW HERALD (SC) 3017 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 1344 of…