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In the case of Sadayaooan @ Ganesh V. State it was observed that the witness can be an “Interested” only when it derives some benefit from the result of litigation in the decree of a civil case, or in seeing an accused person punished.
The defense in the above-mentioned case has raised an argument stating that the testimonies of the interested witness who are relatives of the deceased should not be relied upon.
The bench clearly distinguished between the interested and related witness. It said that mere relative’s testimony is an interested witness, however, for being an interested witness, it ought to give the direction in the litigation or in seeing an accused person punished.
Going through all the testimonies, which collaborated the prosecution version, the bench dismissed the appeal.
Wherefore, the testimonies given by various persons did not match and the bench after thoroughly scrutinizing their evidence, they did not find any direct or indirect interest of the witness regarding this case.
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