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It is very difficult to connect any accused with the injuries sustained by the deceased in the absence of any cogent evidence – Therefore, it is not possible to uphold the conviction for the offence punishable under Section 302 of the IPC – Conviction and sentence set-aside – Appeal allowed.
Bysclaw
Feb 25, 2024By sclaw
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Penal Code, 1860 (IPC) – Section 302 – Murder – The main issue is the reliability of eyewitnesses and the identification of the assailants who fired at the victim resulting in his death – The appellant’s counsel argued that the eyewitnesses’ testimonies are unreliable and that the incident’s description is improbable, suggesting that the appellant was falsely implicated – The State opposed the appeal, asserting that the conviction is based on concurrent findings of facts by the trial court and the High Court – The Court found the eyewitnesses’ behavior unnatural and their presence at the crime scene doubtful – It also noted significant gaps in the prosecution’s narrative – The Court referenced previous cases to support its decision, emphasizing the improbability of the prosecution’s story and the unnatural conduct of the witnesses – The Supreme Court set aside the lower courts’ judgments, acquitted the appellant, and ordered his immediate release if not required in any other case.
May 12, 2024
sclaw
“Acquittal in Murder Case: Prosecution Fails to Prove Guilt Beyond Reasonable Doubt” Penal Code, 1860 (IPC) – Section 302 read with 149 – Murder – Acquittal – The court found that the prosecution failed to provide reliable evidence linking the appellants to the crime, and the testimony of eyewitnesses was inconsistent and contradictory – The court also noted that the theory of “last seen together” was not sufficient to establish guilt, as the deceased was seen in the company of other individuals after being seen with the accused – The court set aside the convictions of the appellants and ordered their release, unless their custody was required for some other offences.
May 5, 2024
sclaw
”High Threshold Not Met: Supreme Court Blocks Trial of Additional Accused in Murder Case” Criminal Procedure Code, 1973 (CrPC) – Section 319 and 482 – Penal Code, 1860 (IPC) – Section 302 – Issuing of the summons – The appeals concern a summoning order under Section 319 Cr.P.C. for the appellants to face trial for an offence under Section 302 IPC, based on a High Court decision dated 04.04.2023 – The main issue is the sufficiency of material against the appellants prompting the summoning order under Section 319 Cr.P.C – The appellants argue that they were incorrectly named in the FIR and subsequent statements due to a longstanding family enmity, and there is no strong evidence against them – The State contends that even if the trial against existing accused has abated, there is no bar in summoning the appellants to start the trial afresh – The Supreme Court allowed the appeals, set aside the summoning order, and the High Court’s judgment dismissing the Section 482 petition – The Court found that the evidence against the appellants was not strong enough to meet the higher degree of satisfaction required for exercising power under Section 319 Cr.P.C – The Court referenced the principles laid down in Hardeep Singh vs. State of Punjab for exercising power under Section 319 Cr.P.C., emphasizing the need for strong and cogent evidence – The Court concluded that the Trial Court erred in issuing the summons, and the High Court should have quashed the order under Section 482 Cr.P.C – The appeals were allowed, and the impugned orders were set aside.
May 5, 2024
sclaw