Penal Code, 1860 (IPC) – Sections 148 and 302 – Murder – Merely because the witnesses were the relatives of the deceased, their evidence cannot be discarded – Order of acquittal cannot be sustained.
SUPREME COURT OF INDIA DIVISION BENCH M. NAGESWARA REDDY — Appellant Vs. THE STATE OF ANDHRA PRADESH AND OTHERS — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ.…