Send the following on WhatsApp
Continue to ChatWhen there is similar or identical evidence of eyewitnesses against two accused by ascribing them the same or similar role, the Court cannot convict one accused and acquit the other - In such a case, the cases of both the accused will be governed by the principle of parity - This principle means that the Criminal Court should decide like cases alike, and in such cases, the Court cannot make a distinction between the two accused, which will amount to discrimination - Conviction and sentence set-aside - Appeal allowed. https://sclaw.in/2023/09/28/when-there-is-similar-or-identical-evidence-of-eyewitnesses-against-two-accused-by-ascribing-them-the-same-or-similar-role-the-court-cannot-convict-one-accused-and-acquit-the-other-in-such-a-case/