Having examined the factual scenario, it cannot be said that the ingredients of Section 306 have been established – The conviction as recorded cannot be maintained.
AIR 2008 SC 2108 : (2008) CriLJ 2569 : (2008) 6 SCALE 192 : (2008) 11 SCC 215 SUPREME COURT OF INDIA SOHAN RAJ SHARMA — Appellant Vs. STATE…