Report No. 180
Mason CJ observed on behalf of the majority as follows:
"doubts about the reliability of witnesses or about the inferences to be drawn from the evidences may be readily discounted in the absence of contradictory evidence from a party who might be expected to give or call it. In particular, in a criminal trial, hypotheses consistent with innocence may cease to be rational or reasonable in the absence of evidence to support them when that evidence, if it exists at all, must be within the knowledge of the accused."