Allahabad High Court: This Jail Appeal was filed before the Division Bench of Sudhir Agarwal and Vivek Varma, JJ., under Section 383 CrPC which prescribed the procedure to be followed when an appellant is in jail.

The facts of the case were such that the appellant was alleged for commission of crime of murder under Section 302 of Penal Code, which the Trial Court found to be proven beyond reasonable doubt and had sentenced him to undergo life imprisonment with six months simple imprisonment for default in payment of fine on the basis of ocular evidence of material witnesses and medical evidence. Hence, this appeal before this Court.

Ravi Chandra Srivastava, learned Amicus Curiae on behalf of the appellant submitted that witnesses of prosecution were interested witness who were in close relationship with the deceased thus were not independent. Further, prosecution had failed to show motive behind the alleged crime in addition to the non-supported ocular version of events by witness. Whereas Rishi Chaddha, learned Additional Government Advocate for State submitted that FIR was corroborated by the medical evidence brought before Court. The instrument used to commit the crime was found with the accused and accused had a strong motive to kill the deceased.

High Court was of the view that the argument advanced by accused that the eye witness’s version of the events cannot be accepted as they were closely in relationship with the deceased i.e. wife, cannot be accepted in view of the evidence presented before the Court. If the evidence provided by eye-witness inspires confidence then the same cannot be discarded on the ground of their relationship with the deceased. Therefore, this appeal was dismissed. [Shishu Pal v. State of U.P., 2019 SCC OnLine All 2112, decided on 19-04-2019]

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