Chhattisgarh High Court: An appeal against the order of acquittal filed by the State was decided by a Division Bench comprising of Prashant Kumar Mishra and Ram Prasanna Sharma, JJ., wherein acquittal of the respondents as ordered by the Sessions Judge was upheld.

The respondents were accused in a criminal case under Section 302 read with Section 32  IPC for the murder of one Tushkumar and his wife. The prosecution while trying to prove its case submitted that the relation between the respondents and the deceased were strained and they had threatened to kill him; corroborative piece of seizure of deadly weapons from the respondents was an incriminating circumstance against them. However, the trial court acquitted the respondents of the charges above-mentioned. Aggrieved thus, the State filed the instant appeal.

The High Court perused the record and found that there was no eyewitness to the incident; the case of the prosecution was based on circumstantial evidence. And even the chain of circumstances was not unbroken so as to link the respondents with the crime. The statements of prosecution witness at best created suspicion against the respondents. The case of the prosecution was entirely based on suspicion. The Court observed that however strong the suspicion may be, it can not take place of proof. The High Court was of the opinion that the view taken by the trial court was correct and did not warrant interference. The appeal filed by the State was accordingly dismissed. [State of Chhattisgarh v. Nabbu @ Bafataddin, ACQA No. 137 of 2010, order dated 13-02-2018]

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