STATE OF RAJASTHAN Vs RAMESHWAR DAYAL
Bench: HARJIT SINGH BEDI,CHANDRAMAULI KR. PRASAD, , ,
Case number: Crl.A. No.-001268-001268 / 2004
Diary number: 7772 / 2003
Advocates: Vs
PRATIBHA JAIN
Crl.A. No. 1268 of 2004 1
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1268 OF 2004
STATE OF RAJASTHAN .. APPELLANT(S)
vs.
RAMESHWAR DAYAL & ANR. .. RESPONDENT(S)
O R D E R
1. We have heard the learned counsel for the parties.
2. We find that the judgment of acquittal recorded by
the High Court is based on an appreciation of the evidence
and the positive finding is that the two eye witnesses
P.Ws. 1 and 3 were not present. For arriving at this
conclusion, the Court has minutely gone through the
evidence of these two eye witnesses and observed that the
statement of P.W. 2 – Sandeep Kumar in fact belied the
statements of P.Ws. 1 and 3.
3. We are of the opinion that as the High Court has
taken a view which was possible on the evidence, no
interference is called for in this appeal against acquittal.
4. Dr. Manish Singhvi, the learned Additional Advocate
Crl.A. No. 1268 of 2004 2
General for the State has, however, argued that the
discrepancies pointed out by the High Court were very
insignificant and could not lead to the conclusion that the
two eye witnesses were not telling the truth. We, however,
feel that the discrepancies pointed out by the High Court
are not insignificant and go to the very root of the
prosecution story.
5. We, accordingly, find that no interference is called
for in this appeal under Article 136 of the Constitution of
India. Dismissed.
.......................J. (HARJIT SINGH BEDI)
.......................J.
(CHANDRAMAULI KR. PRASAD) New Delhi,
October 06, 2010.