Supreme Court of India Judgements

46448 Judgements hosted as on 05/05/2024 - Search (FREE), Subscribe, Read & Download

Category: Acquittal

Acquittal

Penal Code, 1860 (IPC) – Sections 302 and 201 – Evidence Act, 1872 – Section 27 – Murder – Causing disappearance of evidence of offence, or giving false information to screen offender – How much of information received from accused may be proved – The Court found the circumstances not conclusive and not consistent only with the hypothesis of the appellant’s guilt – The Court applied the principles for circumstantial evidence, emphasizing that the circumstances must fully establish the conclusion of guilt and exclude other hypotheses – The appellant’s conviction was not sustained due to doubts about the prosecution’s story and the failure to prove all circumstances forming the chain of evidence – Acquittal.

Apr 14, 2024 sclaw

2024 INSC 298 SUPREME COURT OF INDIA DIVISION BENCH ARUN SHANKAR — Appellant Vs. THE STATE OF MADHYA PRADESH — Respondent ( Before : Abhay S. Oka and Ujjal Bhuyan,…

Acquittal Cheque Dishonour

Negotiable Instruments Act, 1881 – Section 138 – Dishonour of Cheque – Acquittal -The High Court’s judgment, which upheld the acquittal, was based on the absence of valid documentary evidence of any enforceable debt or liability – Both appellate courts found no evidence of an “enforceable debt or other liability,” which is crucial for the petitioner’s case under Section 138 – The courts applied the principle of balance of probabilities and concluded that the respondent’s defence was plausible – The Supreme Court dismissed the petitions, finding no perversity in the appellate courts’ findings and no point of law warranting interference.

Apr 14, 2024 sclaw

2024 INSC 288 SUPREME COURT OF INDIA DIVISION BENCH M/S RAJCO STEEL ENTERPRISES — Appellant Vs. KAVITA SARAFF AND ANOTHER — Respondent ( Before : Aniruddha Bose and Sanjay Kumar,…

Acquittal Narcotics

Narcotic Drugs and Psychotropic Substances Act, 1985 – Sections 29 read with 20(b)(ii)(c) and 25, 67, 41 to 44 – The court discussed the applicability of Section 67 statements and the compliance with Sections 41 to 44 of the NDPS Act – By virtue of the decision in Tofan Singh, the benefit is to be granted to the appellants herein in regard to the inadmissibility of their statements under Section 67 of the NDPS Act 1985 – These appeals are allowed by setting aside the impugned judgment of the High Court as well as that of the Trial Court – The appellants are acquitted of the charges framed against them by giving benefit of doubt.

Apr 14, 2024 sclaw

2024:INSC:290 SUPREME COURT OF INDIA DIVISION BENCH SMT. NAJMUNISHA SOLE APPELLANT IN CRIMINAL APPEAL NO. 2319 OF 2009 AND ABDUL HAMID CHANDMIYA ALIAS LADOO BAPU SOLE APPELLANT IN CRIMINAL APPEAL…

Acquittal

The court found that the eyewitnesses were tutored by the police, which undermined the prosecution’s case – The absence of independent eyewitness testimony further weakened the case – The court acquitted the appellants due to the substantial doubt raised about the prosecution’s case and ordered an inquiry into the police’s conduct – The appellants had already served over 10 years of incarceration.

Apr 7, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MANIKANDAN — Appellant Vs. STATE BY THE INSPECTOR OF POLICE — Respondent ( Before : Abhay S. Oka and Pankaj Mithal, JJ. ) Criminal…

Acquittal

Supreme Court found that the High Court’s judgment was based on conjectures and did not properly consider the trial court’s detailed analysis of evidence – The Supreme Court allowed the appeal, quashed the High Court’s judgment, and acquitted the appellants, stating that the prosecution failed to establish guilt beyond reasonable doubt.

Apr 3, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH BALLU @ BALRAM @ BALMUKUND AND ANOTHER — Appellant Vs. THE STATE OF MADHYA PRADESH — Respondent ( Before : B.R. Gavai and Sandeep…

Acquittal

Penal Code, 1860 – Section 306 – Abetment of suicide – Citing precedents, the Court notes that mere harassment without proximate positive action leading to suicide does not constitute abetment – The Court quashes the proceedings against the appellant, stating no offence is made out against her, but allows the trial to proceed against other accused.

Mar 26, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH AMUDHA — Appellant Vs. THE STATE REPRESENTED BY THE INSPECTOR OF POLICE AND ANOTHER — Respondent ( Before : Abhay S. Oka and Ujjal…

Acquittal

Penal Code, 1860 (IPC) – Sections 302 and Section 304 Part-I – Murder – Acquital – The Supreme Court finds that the prosecution has not fully established the circumstances necessary for a conviction based on circumstantial evidence, as required by the precedent set in Sharad Birdhichand Sarda v. State of Maharashtra, (1984) 4 SCC 116 – The Supreme Court allows the appeal, acquits the appellants of all charges, and orders their immediate release, citing insufficient evidence to prove guilt beyond a reasonable doubt.

Mar 26, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAGHUNATHA AND ANOTHER — Appellant Vs. THE STATE OF KARNATAKA — Respondent ( Before : B.R. Gavai and Sandeep Mehta, JJ. ) Criminal Appeal…

Acquittal

Penal Code, 1860 (IPC) – Sections 109, 302 and 307 – Murder – Appeal against conviction – Court found inconsistencies in testimonies, lack of independent witnesses, and lapses in the police investigation – The Court discussed the right of private defense and the standards for “interested” versus “independent” witnesses – This Court allowed the appeals, set aside the convictions, and directed the release of both appellants, citing reasonable doubt in the prosecution’s case.

Mar 23, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PERIYASAMY — Appellant Vs. THE STATE REP. BY THE INSPECTOR OF POLICE — Respondent ( Before : Hrishikesh Roy and Sanjay Karol, JJ. )…

Acquittal POCSO

Protection of Children from Sexual Offences Act, 2012 – Supreme Court found significant discrepancies and contradictions in the prosecution witnesses’ testimonies, including the victim’s, casting doubt on the prosecution’s version of events – Due to these inconsistencies and lack of corroborative evidence, the Supreme Court acquitted the appellants, setting aside their convictions and sentences – The judgment emphasizes the importance of credible evidence and the consequences of accusations on the lives of individuals, highlighting the need for careful examination of testimonies in sexual harassment cases.

Mar 12, 2024 sclaw

SUPREME COURT OF INDIA FULL BENCH NIRMAL PREMKUMAR AND ANOTHER — Appellant Vs. STATE REP. BY INSPECTOR OF POLICE — Respondent ( Before : Dipankar Datta, K.V. Viswanathan and Sandeep…

Acquittal I P C SC/ST

Penal Code, 1860 (IPC) – Section 306 – Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 – Section 3(2)(v) – Abetment of suicide – Necessary ingredients – This court ruled that the charge under the SC/ST Act was unwarranted because the prosecution did not allege that the offence under the IPC was committed based on the deceased’s caste – The court also found that the allegations in the suicide note were not sufficient to establish abetment of suicide under Section 306 of the IPC – Appeal Allowed.

Mar 8, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PRABHAT KUMAR MISHRA @ PRABHAT MISHRA — Appellant Vs. THE STATE OF U.P. AND OTHER — Respondent ( Before : B.R. Gavai and Sandeep…

You missed

I P C

Penal Code, 1860 (IPC) – Sections 120-B read with Section 420 – Cheating – The case involves fraudulent transactions by accused in connivance with Indian Bank officials resulting in interest-free advances to the petitioners – The main issue is whether the petitioners were involved in cheating the bank and if they availed any undue benefit from the fraudulent transactions – The petitioners argued that they were not involved in the cheating, had not availed any undue benefit, and that the transactions were normal business dealings – The court dismissed the Special Leave Petitions, upholding the Trial Court’s conviction of the petitioners for cheating the bank through unauthorized transactions.

May 5, 2024 sclaw
Limitation

Limitation Act, 1963 – Section 5 – Condonation of Delay – Delay of 1663 days – The State of U.P. filed a SLP against an order dated 13.11.2009 by the Allahabad High Court, with a delay of 1,633 days – The main issue was the condonation of the significant delay in filing the SLP – The State argued that the delay was due to the time taken for obtaining legal opinion and permissions, and later, the realization that the appeal was not filed initially – The application for condonation of delay was dismissed, and consequently, the SLP was also dismissed – The court found the explanation for the delay unsatisfactory, especially since the State was aware of the High Court’s order when it was passed – The court did not find sufficient cause to condone the delay, leading to the dismissal of the SLP.

May 5, 2024 sclaw
Property Matters

Partition Suit – The dispute involves partition of properties left by Late ‘R’ with the main contention over roof rights of a property in Kota and another in Jaipur – The primary issue is the valuation of roof rights for further construction and the equal distribution of property among co-sharers – The appellants argue that the valuation report failed to assess the value of roof rights, which would affect the overall property valuation and entitlement of co-sharers – The respondents maintain that the property valuation and shares were appropriately determined by the approved Valuer and upheld by both the Trial Court and High Court – The Supreme Court dismissed the appeal, finding no merit in revaluating the property or altering the determined shares of the parties – The Court emphasized the importance of family ties over property disputes and suggested alternative dispute resolution methods for amicable settlements – The Court referenced the case of Afcons Infrastructure Limited vs. Cherian Varkey Construction Company Private Limited, advocating for ADR in family-related property disputes – The Supreme Court concluded that revisiting the valuation and partition would only prolong litigation and upheld the decisions of the lower courts.

May 5, 2024 sclaw
Constitution Municipal Laws

West Bengal Municipal(Building) Rules, 2007 – Rule 50 – Open spaces for building in areas other than municipalities in hill areas – The appellants challenge the High Court of Calcutta’s order regarding a contempt petition related to their residential property construction and its compliance with Rule 50 of Rules, 2007 – The appellants argue that the writ petition was a private matter and should not have been entertained by the High Court – They also claim that municipal authorities are unfairly pressuring them due to the contempt proceedings – The respondent claims that the appellants violated the sanctioned building plan, justifying the High Court’s direction for an enquiry – The Supreme Court allowed the appellants to challenge the enquiry report and show cause notice, ensuring their objections would be considered objectively without prejudice from the contempt or writ proceedings – The court expressed reservations about the High Court’s exercise of writ jurisdiction in a private dispute and suggested the civil court as the appropriate forum for grievances – The appeal was disposed of with the appellants given the liberty to challenge the enquiry report and show cause notice, without cost order.

May 5, 2024 sclaw