Supreme Court of India Judgements

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Category: Acquittal

Acquittal

Murder – Acquittal – Cardinal principles in the administration of criminal justice in cases where heavy reliance is placed on circumstantial evidence, is that where two views are possible, one pointing to the guilt of the accused and the other towards his innocence, the one which is favourable to the accused must be adopted

Mar 19, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PRADEEP KUMAR — Appellant Vs. STATE OF CHHATTISGARH — Respondent ( Before : B.R. Gavai and Sanjay Karol, JJ. ) Criminal Appeal No. 1304…

Acquittal

HELD in the impugned judgement, there is neither any reasoning, nor any appreciation of evidence on record. We cannot convict the accused on the basis of the principles of preponderance of probability. It is our duty to make sure that miscarriage of justice is avoided at all costs and the benefit of doubt, if any, given to the accused.

Mar 19, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UDAYAKUMAR — Appellant Vs. STATE OF TAMIL NADU — Respondent ( Before : B.R. Gavai and Sanjay Karol, JJ. ) Criminal Appeal No. 1741…

Acquittal

Acquittal HELD save and except for the confessional statement of the accused, the Prosecution is not able to link the weapon with the accused. There was no scientific evidence, or the marks of his fingerprints, other identification marks or any tell-tale signs of the blood found on body of the deceased, linking it to the metal pellets of the bullet fired from the weapon recovered during investigation.

Mar 19, 2023 sclaw

SUPREME COURT OF INDIA FULL BENCH NARENDRASINH KESHUBHAI ZALA — Appellant Vs. STATE OF GUJARAT — Respondent ( Before : B.R. Gavai, Vikram Nath and Sanjay Karol, JJ. ) Criminal…

Acquittal

HELD proceeded with the acquired assumption of the guilt of the accused for the reason that he was lastly seen with the deceased, and lodged a false report, forgetting that as per the version of the father of the deceased, father of the accused had himself apprised him of his missing daughter, at least two days prior to the incident. Doubt and suspicion cannot form basis of guilt of the accused. The circumstances linking the accused to the crime are not proven at all, much less beyond reasonable doubt.

Mar 19, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH GUNA MAHTO — Appellant Vs. STATE OF JHARKHAND — Respondent ( Before : B.R. Gavai and Sanjay Karol, JJ. ) Criminal Appeal No. 108…

Acquittal

Murder – Acquittal – Conviction based on oral testimony of witnesses – Delay in lodging the FIR – Names not mentioned in FIR – Taking into consideration the delay in lodging the FIR, with the circumstance of their names not being mentioned in the contemporaneous documents, the possibility of the accused being falsely implicated cannot be ruled out – Appeal allowed.

Mar 19, 2023 sclaw

SUPREME COURT OF INDIA FULL BENCH NAND LAL AND OTHERS — Appellant Vs. THE STATE OF CHHATTISGARH — Respondent ( Before : B.R. Gavai, Vikram Nath and Sanjay Karol, JJ.…

Acquittal

Extra ­Judicial Confession – Evidentiary value of such confession also depends on the person to whom it is made. Going by the natural course of human conduct, normally, a person would confide about a crime committed by him only with such a person in whom he has implicit faith – Normally, a person would not make a confession to someone who is totally a stranger to him –

Mar 19, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PAWAN KUMAR CHOURASIA — Appellant Vs. STATE OF BIHAR — Respondent ( Before : Abhay S. Oka and Rajesh Bindal, JJ. ) Criminal Appeal…

Acquittal

HELD where a reversal of acquittal is sought, the courts must keep in mind that the presumption of innocence in favour of the accused – mother of the deceased, an interested witness evidence was not reliable – F S L Report, no blood was present on the weapons recovered except for traces of blood on one lathi, and even that could not be linked with the blood of the deceased – Order of acquittal is upheld

Mar 2, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ROOPWANTI — Appellant Vs. STATE OF HARYANA AND OTHERS — Respondent ( Before : Krishna Murari and B.V. Nagarathna, JJ. ) Criminal Appeal No.…

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