https://sclaw.in/2023/04/24/ipc-sections-302-397-and-450-murder-conviction-and-sentence-identification-of-the-accused-by-the-witnesses-present-but-also-their-apprehension-and-arrest-apart-from-seizure-of-the-stolen-g/
(IPC) - Sections 302, 397 and 450 - Murder - Conviction and sentence - identification of the accused by the witnesses present but also their apprehension and arrest, apart from seizure of the stolen gold ornaments and cash from their possession, it is amply clear that there was no time or possibility for the police to hoist a false case upon them