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, 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. - Supreme Court of India Judgements