(IPC) - S 302 - Evidence Act, 1872 - S 8 r/w S 27 - Murder - that part of the confession which led to the recovery of the dead body of the victim would become admissible, apart from other articles of the deceased recovered at the instance of the accused has been identified by several witnesses independently - Conviction and sentence upheld. - Supreme Court of India Judgements
accused has failed to explain with regard to the incriminating evidence found against him except total denial
sclaw
