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Unsafe To Convict An Accused Solely On The Basis Of Uncorroborated Testimony Of Accomplice: Supreme Court.
The Supreme Court has directed that it would be unsafe to convict an accused solely based on uncorroborated testimony of an accomplice. The bench comprising of Justice Rohinton Fali Nariman, Justice KM Joseph and Justice V. Ramasubramanium and the bench thereby stated that an accomplice which is to be believed and must be corroborated in material particulars of his testimony. The most recent judgement when the judges upheld the convicts which referred to the abduction and murder of Tamil Nadu politician and the Ex MLA, MK Balan, the case was referred to a three bench after hearing a split verdict from the Divisional bench. The Judgment was laid in the contraction between two provisions of the Indian Evidence Act. The Section 133 of the Indian Evidence Act and the illustration ‘b’ of the Section 114 of the Evidence act. The court have taken three judgement into account, ‘ Sarwan Singh Rattan Sigh v. State of Punjab, Haroom Haji Abdulla v. State of Maharashtra, Sheshanna Bhumanna Yadav v. State Of Maharashtra. The most observed is the Judgement of K. Hashim v. State of Tamil Nadu, which noted that,
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