No conviction based on ‘last seen together’ theory when possibility of suicidal death not ruled out; SC sets man free in a 28-year-old honour killing case
“The suspicion howsoever strong cannot take place of proof.”
Grounds for conviction
Testimony of investigating officer in absence of supporting evidence is not enough to convict under NDPS Act
Delhi High Court: A Single Judge Bench comprising of S.P Garg, J held that the sole testimony of the investigating officer cannot