Allahabad High Court: A Division Bench comprising of Vipin Sinha and Ifaqat Ali Khan, JJ. dismissed the appeal as the applicant failed to prove the alleged charges against the accused.
The applicant through his counsel Afzal Ahmad Khan Durrani has filed an application seeking leave to appeal against the judgment by means of which all the accused persons have been acquitted for the offence punishable under Sections 394/34, 302/34, 201, 120B and 411 IPC along with Section 25/5/35 Arms Act. He has stated that along with the body of the deceased silver ornaments were also found at the spot.
It was important to note that the silver ornaments costed about Rs 5,000 which was a very meagre amount to commit murder plus neither the court could find a reason as to why the accused would commit the murder along with the fact that no active participation of the accused could be proved.
The High Court stated that a witness could lie but not the circumstances and in this case chain of pieces of evidence furnished by those circumstances were far from complete which failed to prove the guilt of the accused. Here the Court reiterated the basic rule of criminal jurisprudence according to which if two views were possible on the evidence adduced in a case of circumstantial evidence, one pointing to the guilt of the accused and the other to his innocence, the Court should adopt a view which is favorable to the accused. Hence as the applicant failed to prove the charges against the accused the appeal was dismissed. [Mira Devi v. State of U.P., 2018 SCC OnLine All 3307, Order dated 04-07-2018]
