Supreme Court of India Judgements

47080 Judgements hosted as on 05/04/2026 - Search (FREE), Subscribe, Read & Download

Category: Acquittal

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.…

Acquittal

Penal Code, 1860 (IPC) – Section 376 – Rape – False promise to marry – Acquittal – It would be a folly to treat every breach of promise to marry as a false promise and to prosecute a person for the offence of rape under Section 376 – There is a difference between giving a false promise and committing breach of promise by the accused

Jan 31, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NAIM AHAMED — Appellant Vs. STATE (NCT OF DELHI) — Respondent ( Before : Ajay Rastogi and Bela M. Trivedi, JJ. ) Criminal Appeal…

Acquittal

(CrPC) – Ss 213 and 313 – (IPC) – Ss 148, 302, 307 r/w section 149 – by reason of omission to frame a proper charge in terms of Section 213 of CrPC, and by reason of not putting important circumstances appearing in the evidence in the statement under Section 313 caused serious prejudice to the accused – Appeal allowed

Dec 18, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KALICHARAN AND OTHERS — Appellant Vs. STATE OF UTTAR PRADESH — Respondent ( Before : Sanjay Kishan Kaul and Abhay S. Oka, JJ. )…

Acquittal

(IPC) – Sections 149 and 302 – Murder – Acquittal – admissions given by PW8 that she along with PW1 were lying down for a period of one hour on the spot where they were assaulted and that fatal assault was made on the deceased after he ran away from the spot, a serious doubt is created whether both of them had seen the actual assault on the deceased – Moreover, there is a serious discrepancy about the weapons of assault –

Dec 10, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAMCHARAN (DEAD) AND ANOTHER — Appellant Vs. STATE OF MADHYA PRADESH — Respondent ( Before : Sanjay Kishan Kaul and Abhay S. Oka, JJ.…

Acquittal

Rajeev Gandhi assassination case – HELD therefore, direct that all the appellants/applicants be deemed to have served their respective sentences in connection with Crime No. 329 of 1991. The appellants/applicants are, therefore, directed to be set at liberty forthwith, if not required in any other case.

Nov 16, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH R.P. RAVICHANDRAN — Appellant Vs. STATE OF TAMIL NADU REP. BY ITS CHIEF SECRETARY AND OTHERS — Respondent ( Before : B.R. Gavai and…

You missed

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 197(1) — Requirement of sanction for prosecution of public servants — Protection under Section 197(1) applies only to public servants who are not removable from office except by or with the sanction of the government — Subordinate police officers not falling under this category are not entitled to the benefit of this protection, even if the alleged offence was committed while acting or purporting to act in the discharge of official duty.

Apr 5, 2026 sclaw
Service

Service Law — Dismissal from Service — Disciplinary Proceedings — Violation of Natural Justice — Requirement of Oral Enquiry — Employer’s Burden of Proof — The Apex Court held that unless the charged employee clearly admits guilt, a disciplinary enquiry must be held — The employer must first present evidence and witnesses, allowing the employee to cross-examine — Only then should the employee be given an opportunity to present their defense — The Court emphasized that relying solely on documents without examining witnesses or making them available for cross-examination when charges are denied, vitiates the enquiry.

Apr 5, 2026 sclaw
C P C

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13 — Setting aside an ex parte decree — A minor who was not properly represented in succession proceedings, despite being a legal heir and known to respondents, can file an application under Order 9 Rule 13 CPC after attaining majority to challenge the ex parte proceedings.

Apr 5, 2026 sclaw
Bail Declined Companies Act

Companies Act, 2013 — Section 185 — Loan to directors — Violation of Section 185 — Loan from company to director for securing bail without special resolution — Deposit of Rs. 50 Crores for bail sourced from company funds without proper approval — Held to be not sustainable in law.

Apr 3, 2026 sclaw