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Rajiv Singh v. State of Bihar and Ors. - (Supreme Court) (16 Dec 2015)

Court left appalled by “incomprehensible omissions” of police

MANU/SC/1462/2015

Criminal

The Supreme Court acquitted a man convicted for the murder of his wife after it was found that DNA evidence incriminating him was tested at a private laboratory. The laboratory was not accredited by government agencies and prosecution had not proved that the DNA sample was analysed in accordance with accepted scientific methodologies. Further, prosecution had deliberately withheld a personal diary of the deceased, which warranted adverse inferences being drawn against its case. Once bereft of DNA evidence, the case against the Appellant was largely circumstantial, and did not prove beyond reasonable doubt his guilt, it was observed. The Court chastised the “shoddy, casual, laconical and insensitive investigation” before reminding that the police must “maintain a delicate balance of the competing rights of the offenders and the victim”.

Relevant : Sharad Birdhichand Sarda v. State of Maharashtra MANU/SC/0111/1984 Amitbhai Anilchandra Shah v. Central Bureau of Investigation and Anr. MANU/SC/0329/2013

Tags : DNA   UNACCREDITED   PRIVATE LABORATORY   ADVERSE INFERENCE  

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