September 21, 2018:

Deposition of the wife and the brother of the deceased can not be discarded routinely or disbelieved.

Deposition of the wife and the brother of the deceased can not be discarded or disbelieved routinely (Downloadable PDF)

Apex Court Bench of  CJI Designate Justices RANJAN GOGOI , NAVIN SINHA and K.M. JOSEPH dealt with a case where while relying on the evidence of Niranjana Pandey (P.W.4) and Chandra Mohan Pandey (P.W.6), the wife and the brother of the deceased judgement of Conviction was passed by the Trial Court and upheld by the High Court.

Apex Court Bench concluded that it did not find any ground to discard the said evidence or disbelieve the said witnesses merely because they happen to be relatives of the deceased would not be sufficient to throw doubt on the veracity of the statements made by the said two witnesses.

SC Bench concluded that, ''Motive for the crime i.e. enmity over business, it has been vehemently contended, has not been proved. We disagree. On the evidence on record we are inclined to take the same view as has been taken by the learned trial Court and the High Court. The appeals, therefore, have to fail. We accordingly dismiss the same.''

Read Full Judgement Here-

SC: Deposition of the Wife and the Brother of the Deceased Can Not Be Discarded or Disbelieved Routinely by Latest Laws Team on Scribd

Share this Document :

Picture Source :