AIROnline 2025 SC 184

Supreme Court Of India

(From : Jammu And Kashmir)

Hon'ble Judge(s): Abhay S. Oka, Ujjal Bhuyan , JJ

(A) Ranbir Penal Code (12 of 1989) , S.368, S.302— Smvt. Terrorist and Disruptive Activities (Prevention) Act (28 of 1987) , S.3, S.4— Murder - Appeal against acquittal -Testimony of eye-witnesses and recovery evidence - Reliability - Offences under IPC and Terrorist and Disruptive Activities (Prevention) Act - Allegations of kidnapping and murder of Kashmir University Vice Chancellor and his secretary by armed terrorists - Eyewitnesses detailed how armed individuals hijacked vehicle and later transferred kidnapped persons to another car but could not recognize individuals - While forensic evidence confirmed use of an AK-47 rifle, weapon was not recovered - Non-recovery of weapon of offence was fatal - Testimony of eye-witnesses and recovery evidence was not credible - Acquittal of accused persons was upheld. (Para 9 10 11) (B) Ranbir Penal Code (12 of 1989) , S.302— Terrorist and Disruptive Activities (Prevention) Act (28 of 1987) , S.15— Murder - Confessional statement - Reliability - Allegation that Vice Chancellor of University and his Personal Secretary were kidnapped and killed by armed terrorists- Time and place where confession was recorded, was not mentioned - Whether any time was af....