BISHESWAR BADRI @ KHETRAPAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) True it is that a crime must not go unpunished, but in its anxiety to do justice, Court cannot admit inadmissible evidence nor can Court rely on unreliable evidence. This case reminds us of these golden principles of criminal jurisprudence.

(2.) This appeal arises out of the judgment and order, dated 17.4.2001, passed by learned Sessions Judge, Sibsagar, in Sessions Case No. 15(S -C)/1996, convicting the accused -appellant under Sec. 302 IPC and sentencing him to undergo rigorous imprisonment for life and to pay a fine of Rs. 1000 and in default, to undergo rigorous imprisonment for a further period of 3 (three) months.

(3.) The prosecution's case against the appellant, as unfolded at the trial, may, in brief, be stated as follows :