Murder – Acquittal – Testimony of injured witnesses, cannot be believed, adverse inference will have to be drawn on account of the prosecution’s failure to examine the three eyewitnesses – Prosecution has failed to prove the guilt of the appellant beyond a reasonable doubt – Appeal allowed.
SUPREME COURT OF INDIA DIVISION BENCH SITA RAM — Appellant Vs. THE STATE OF UTTAR PRADESH — Respondent ( Before : Abhay S. Oka and Pankaj Mithal, JJ. ) Criminal…