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By sclaw
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Criminal Law — Investigation — Overzealous or lethargic investigation can be fatal to prosecution — A proper investigation requires drawing up a scene mahazar, forensic examination, independent witnesses, and thorough examination of the cause of fire — The failure to do so, coupled with contradictory statements from the investigating officer and undue haste in recording statements, can render the investigation a sham and prejudice the accused — Acquittal upheld by the Supreme Court due to flawed investigation and lack of credible evidence.
Mar 14, 2026
sclaw
Penal Code, 1860 (IPC) —Section 302 read with Sections 149 and 148 — Murder —Conviction affirmed by High Court — Appeal to Supreme Court — Sufficiency of evidence — Role of interested/related witnesses — Deposition of PW-4 (mother of deceased and alleged eyewitness) scrutinized closely — Material contradictions found in PW-4’s evidence regarding the manner of assault and who informed her — Failure of prosecution to examine key witness (deceased’s granddaughter, who initially informed PW-4) — Independent witnesses (PW-1, PW-2, PW-3 and PW-9) turned hostile — Recovery of weapons based on accused’s memorandum/statement rendered unreliable when supporting witnesses hostile. (Paras 4, 7, 8, 9, 10, 13, 14, 15)
Dec 19, 2025
sclaw
Criminal Procedure Code, 1973 (CrPC) — Section 482 — Inherent powers of High Court — Quashing of criminal proceedings — Arms Act, 1959 — Section 13(2A) — Prosecution of public servant (IAS officer/District Magistrate) for alleged irregularities in issuing arms licenses and criminal conspiracy (Sections 109, 419, 420, 467, 468, 471, 120B IPC and Section 30 Arms Act) — Delay in investigation and sanction — Quashing justified where sanction is non-speaking and investigation is inordinately and unjustifiably delayed.
Nov 23, 2025
sclaw
