‘Last seen’ evidence admissible only when it attains the status of proof and not merely grounds for suspicion
Delhi High Court: A Division Bench comprising of S. Murlidhar and I.S. Mehta JJ., set aside the conviction and sentence of the
last seen
In the absence of corroborative evidence, last seen theory cannot be made the basis of conviction
Supreme Court: The bench comprising of L.Nageswara Rao and Navin Sinha, JJ. held that in the absence of conclusive and consistent proof