Murder–Discrepancy in F.I.R.–Benefit of doubt extended to few accused, need not to be extended to all accused.
2008(1) LAW HERALD (SC) 694 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice C.K. Thakker The Hon’ble Mr. Justice Altamas Kabir Criminal Appeal No. 74 of 2008…