Acquittal Archives - Page 28 of 43 - Supreme Court of India Judgements

June 10, 2026 1:26 am

Murder–Dying Declaration—Acquittal- -Inconsistencies between dying declarations as recorded by Doctor and as recorded by Executive Magistrate (Tehsildar)–High Court acquitted accused by extending benefit of doubt—Held; when there are two reasonable views and the High Court adopted on possible view then no interference is called for in appeal

Feb 15, 2019 sclaw

2018(4) Law Herald (SC) 3164 : 2018 LawHerald.Org 1924 IN THE SUPREME COURT OF INDIA Before Hon’ble Mrs. Justice R. Bhanumathi Hon’ble Mr. Justice Vineet Saran Criminal Appeal No. 1791…

Acquittal

Law on circumstantial evidence when it comes to fixing guilt on those accused in a criminal case can be summarised in the following manner. “The law can be summarised in the following terms: 1. The circumstances relied upon by the prosecution which lead to an inference to the guilt of the accused must be proved beyond doubt; 2. The circumstances should unerringly point towards the guilt of the accused; 3. The circumstances should be linked together in such a manner that the cumulative effect of the chain formed by joining the links is so complete that it leads to only one conclusion i.e. the guilt of the accused; 4. That there should be no probability of the crime having been committed by a person other than the accused.“

Feb 12, 2019 sclaw

Law on circumstantial evidence when it comes to fixing guilt on those accused in a criminal case can be summarised in the following manner. “The law can be summarised in…

Acquittal

We would think in the circumstances of this case that the appellant cannot be convicted for the offence under Section 376. It would indeed be unsafe to convict him based on the testimony of the prosecutrix. He would certainly be entitled to the benefit of doubt created by the circumstances.

Feb 12, 2019 sclaw

We would think in the circumstances of this case that the appellant cannot be convicted for the offenceunder Section 376. It would indeed be unsafe to convict him based on…

Acquittal

Acquittal–A judgment of acquittal passed should not be interfered with when two views are possible. Benefit of doubt–When trial Court finds so many infirmities in the prosecution version then trial Court left with no choice but to give benefit of doubt to accused–Acquittal by trial Court should not be interfered with unless it is totally perverse or wholly unsustainable.

Feb 9, 2019 sclaw

2009(1) LAW HERALD (SC) 385 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Cyriac Joseph Criminal Appeal No. 992 of 2005…

Acquittal

Abetment to Suicide—Acquittal—Deceased committed suicide by consuming poison at her matrimonial home, would not itself lead to the presumption that deceased was subjected to physical-mental cruelty so as to force her to commit suicide

Feb 4, 2019 sclaw

2018(4) Law Herald (SC) 3162 : 2018 LawHerald.Org 1923 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice N.V. Ramana Hon’ble Mr. Justice Mohan M. Shantanagoudar Criminal Appeal No.…

Acquittal

Narcotics—Case Property—Safe custody and carriage of recovered contraband not proved—Acquittal upheld

Feb 3, 2019 sclaw

2018(4) Law Herald (SC) 3154 : 2018 LawHerald.Org 1921 IN THE SUPREME COURT OF INDIA Before Hon’ble Mrs. Justice R. Banumathi Hon’ble Mrs. Justice Indira Banerjee Criminal Appeal No.997…

Acquittal

Murder–Acquittal–There is a time gap of eight hours between the time of the occurrence and the lodging of the FIR. Murder–Acquittal–Version of P.W.s that they identified the accused in moonlight–Not believed

Jan 25, 2019 sclaw

2009(1) LAW HERALD (SC) 270 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Altamas Kabir The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 1071 of 2006…

Acquittal

Murder—Death Penalty—The conduct of the convict in prison cannot be lost sight of and is a relevant mitigating factor Duty of Court—It is duty of Court to be constitutionally correct even when its view is counter-majoritarian the public opinion Murder—Death Sentence—Possibility of Reform—Probability and possibility of reform of a criminal can be done properly only through psychological/psychiatric evaluation–Media Trial-It has almost become a trend for the investigating agency to present their version and create a cloud in the collective conscience of the society regarding the crime and the criminal

Jan 13, 2019 sclaw

2018(4) Law Herald (SC) 3078 : 2018 LawHerald.Org 1858 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Deepak Gupta Hon’ble Mr. Justice Hemant Gupta Criminal Appeal No(S). 1482-1483…

Acquittal

Unlawful Assembly—Sessions Judge acquitted all the six accused persons under Section 148/149 IPC-No appeal filed by the State-High Court was not justified in convicting the appellant under Section 148/149 IPC-Appellant acquitted

Jan 13, 2019 sclaw

2018(4) Law Herald (SC) 3074 : 2018 LawHerald.org 1781 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Abhay Manohar Sapre Hon’ble Mrs. Justice Indu Malhotra Criminal Appeal No.…

Acquittal

Murder—Death Sentence—Minor girl raped and murdered—Appellant had no criminal antecedents prior to commission of this crime and his post incarceration conduct suggests the possibility of his reform—Death sentence commuted to life sentence–Though the crime committed of an abominable nature but it cannot be said to be such a brutal, depraved heinous or diabolical nature so as to fall into the category of the rarest of rare cases

Jan 6, 2019 sclaw

2018(4) Law Herald (SC) 3372 : 2018 LawHerald.Org 1943 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice N.V. Ramana Hon’ble Mr. Justice Mohan M. Shantanagoudar Hon’ble Mr. Justice…

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C P C

Hindu Minority and Guardianship Act, 1956 — Section 8(3) — Unauthorized alienation of minor’s property — Such alienation is voidable, not void ab initio, and can be challenged by the minor upon attaining majority or by someone claiming under the minor.

Jun 8, 2026 sclaw

Cr P C

Criminal Procedure — Delay in Investigation and Filing of Charge Sheet — Speedy Trial — Right to Speedy Trial and Timely Completion of Investigation are integral parts of Article 21 of the Constitution — Statutory recognition in CrPC for prompt investigation — Investigations should be completed within a reasonable time, not endlessly — Lack of strict timelines in CrPC does not permit indefinite investigations — Inordinate delay without adequate justification warrants intervention by Courts.

Jun 8, 2026 sclaw

Contract Act Mining

Contract Law — Statutory Amendment — Impact on existing contracts — Where a statutory amendment alters a fundamental aspect like royalty rates, a pre-existing contract cannot prevent the application of the amended law, especially when the payment of royalty is linked to the removal or consumption of minerals — [MMDR Act] Applicability of S.9 — Scope — Section 9 applies broadly to all entities engaged in removal/dispatch of minerals, not only direct mining lessees.

Jun 8, 2026 sclaw

Cr P C

Criminal Procedure — Passport — Return/Surrender of Passport — Accused facing serious criminal charges — Right to travel abroad vis-à-vis right to speedy trial — Balance between individual liberty and societal interest — Accused charged with abetment of suicide and criminal conspiracy since 2014, trial still at stage of committal despite lapse of over ten years — Accused, a US citizen, had misused interim protection in prior proceedings to leave the country without Court’s leave — Whether High Court justified in permitting accused to travel abroad on grounds of medical treatment — Held, not justified — High Court indulgent rather than judicially restrained — Medical facilities in India comparable to those abroad — High Court’s revisional order set aside — Accused restrained from travelling abroad without express permission of Sessions Court — Bharatiya Nagarik Suraksha Sanhita, 2023, S. 442 — Constitution of India, Art. 21

Jun 8, 2026 sclaw

Category: Acquittal

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