As per the case facts a convict appealed his murder conviction which the High Court had upheld The case revolved around the admissibility of information under Section of the Evidence ... Act particularly regarding discovery based on the accused's statements and the relevance of the accused's conduct under Section of the Evidence Act The question arose whether the conduct of an accused particularly taking police to a location or person related to the crime is admissible under Section of the Evidence Act as 'conduct ' and whether such conduct alone can form the basis of a conviction for a serious offense like murder Finally the Supreme Court dismissed the appeal confirming that information leading to discovery under Section is admissible It emphasized that while an accused's conduct is relevant under Section it cannot be the sole basis for a murder conviction it must be considered alongside other direct or indirect evidence

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