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Ravi Kumar v. State of Himachal Pradesh - (High Court of Himachal Pradesh) (31 Jul 2015)

Too many holes in prosecution

MANU/HP/0659/2015

Criminal

In a conviction for murder, the Court allowed the appeal of the accused, finding that the conviction was not based on 'any clear, cogent, convincing, legal and material piece of evidence, leading to an irresistible conclusion of guilt of the accused'. Before reaching its conclusions, the Court assessed and analysed witness testimonies, forensic evidence and a disclosure statement of the accused. None of the evidence was conclusive enough to form a chain of events establishing the guilt of the accused.

Relevant : Musheer Khan @ Badshah Khan v. State of M.P.MANU/SC/0065/2010 Babboo v. State of M.P. MANU/SC/0058/1978 Narsinbhai Haribhai Prajapati v. Chhatrasinh and others MANU/SC/0112/1977

Tags : ACQUIT   MURDER   CHAIN OF EVENTS  

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