Ram Katori
& ANR Vs. Laiq Singh & ANR [1997] INSC 852 (25 November 1997)
G.T.
NANAVATI, B.N. KIRPAL
ACT:
HEADNOTE:
THE
25TH DAY OF NOVEMBER, 1997 Present:
Hon'ble
Mr.Justice G.T.Nanavati Hon'ble Mr. Justice B.N.Kirpal J.D.Jain, Sr. Adv. and
B.S. Gupta, Adv. with him for the appellants.
Kuldip
singh and R.S. Sodhi, Advs. for the Respondents
The
following Judgment of the Court was delivered:
NANAVATI,
J.
Ram Katori,
widow of the deceased and his brother Rajiv Singh who was the original
informant have filed this appeal against the acquittal of Laiq singh respondent
No.1. The High Court considered the evidence of 3 eye witnesses and found that
none of them was a reliable witness. The High Court has given good reasons for
not placing reliance upon any of those witnesses. We have carefully gone
through the evidence and we find that their evidence suffers from major
infirmities as pointed out by the High Court. We are, therefore of the opinion
that no interference is called for by this court.
The
appeal is, therefor, dismissed.
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