As per case facts, Ritu Bala was found murdered in her matrimonial home. Her father initially reported robbery and murder by unknown persons. However, investigation pointed to her husband, Jagjit ... Kumar, who was subsequently convicted for murder under Section 302 IPC. The conviction was based on circumstantial evidence including an alleged extra-judicial confession, recovery of a weapon, and motive related to illicit relations. Jagjit Kumar filed an appeal to set aside his conviction, arguing insufficient circumstantial evidence, unreliable confession, and suspect recovery. The deceased's father also filed a criminal revision seeking to enhance the life imprisonment sentence. The question arose whether the prosecution had established the chain of circumstantial evidence beyond a reasonable doubt to prove the accused's guilt and if Section 106 of the Evidence Act was correctly applied. Finally, the High Court observed significant discrepancies in witness testimonies, deemed the extra-judicial confession unreliable, and noted the recovered items were not blood-stained. The court concluded that foundational facts for invoking Section 106 were not proven, and mere suspicion cannot lead to conviction. The conviction was set aside, Jagjit Kumar acquitted, and the revision for sentence enhancement dismissed.