Criminal Jurisprudence—Proof beyond reasonable doubt is a guideline, not a obsession. FIR—Prompt lodging—Acquittal—Fact that the FIR was lodged very soon therefore there was no time to concoct a false story—Not always acceptable.
2017(2) Law Herald (P&H) 941 (SC) : 2017 LawHerald.Org 816 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Prafulla C. Pant The Hon’ble Mr. Justice R.F. Nariman…