Category: Acquittal

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.

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…

Narcotic Drugs and Psychotropic Substances Act, 1985 – Sections 8(c) read with 20(b)(ii)(c) – Seizure of ganja from four accused under the NDPS Act – The Court pointed out the glaring loopholes and fatal flaws in the prosecution case, such as the doubtful weighment of the contraband, the flawed sampling procedure, the missing link evidence, the inadmissible confession, and the illegal conviction of the appellants who were not present at the spot.

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

Penal Code, 1860 (IPC) – Section 306 – Abetment of Suicide – The Supreme Court reiterated that to constitute abetment, there must be a positive action proximate to the time of occurrence on the part of the accused, which led or compelled the person to commit suicide – The Supreme Court also stated that mere allegation of harassment without any direct or indirect act of incitement to the commission of suicide would not amount to abetment

SUPREME COURT OF INDIA DIVISION BENCH KUMAR @ SHIVA KUMAR — Appellant Vs. STATE OF KARNATAKA — Respondent ( Before : Bela M. Trivedi and Ujjal Bhuyan, JJ. ) Criminal…

The prosecution could not prove his guilt beyond all reasonable doubt, as there were glaring discrepancies in the eyewitnesses’ version, absence of the testimony of the material witnesses and the ballistic report, and non-recovery of the weapon of crime – The Court also observed that the trial court had erred in convicting and acquitting the co-accused on the same set of evidence.

SUPREME COURT OF INDIA DIVISION BENCH RAM SINGH — Appellant Vs. THE STATE OF U.P. — Respondent ( Before : Abhay S. Oka and Ujjal Bhuyan, JJ. ) Criminal Appeal…

Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 – Sections 2(b)(i) and 3(1) – Quashing of FIR – Member of gang – For framing a charge for the offence under the Gangsters Act and for continuing the prosecution of the accused under the above provisions, the prosecution would be required to clearly state that the appellants are being prosecuted for any one or more offences covered by anti-social activities as defined under Section 2(b) – FIR and criminal proceedings were quashed – Appeal allowed.

SUPREME COURT OF INDIA DIVISION BENCH FARHANA — Appellant Vs. STATE OF UTTAR PRADESH AND OTHERS — Respondent ( Before : J.B. Pardiwala and Sandeep Mehta, JJ. ) Criminal Appeal…

Drugs and Cosmetics Act, 1940 – Sections 18(A), 18(c), 27 (b)(ii) and 28 – Conviction and sentence – Imposing a sentence of imprisonment would be unjustified, particularly when the intent to sell/distribute under Section 18(c) of the Act has been held unproven – It fit to modify the impugned judgment, set aside the sentence of imprisonment as awarded, and instead thereof, impose a fine of Rs. 1,00,000/- on the Appellant – Appeal allowed.

SUPREME COURT OF INDIA DIVISION BENCH PALANI — Appellant Vs. THE TAMIL NADU STATE — Respondent ( Before : B.R. Gavai and Sanjay Karol, JJ. ) Criminal Appeal No….of 2024…

Court is not expected to reject the testimony of an interested witness, however, when the testimony is full of contradictions and fails to match evenly with the supporting evidence (the wound certificate, for instance), a Court is bound to sift and weigh the evidence to test its true weight and credibility – High Court had erred in reversing the decision of acquittal – Acquittal order passed by Trial Court restored – Appellants are acquitted from all the charges – Appeal allowed.

SUPREME COURT OF INDIA DIVISION BENCH MALLAPPA AND OTHERS — Appellant Vs. STATE OF KARNATAKA — Respondent ( Before : Bela M. Trivedi and Satish Chandra Sharma, JJ. ) Criminal…

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.

SUPREME COURT OF INDIA DIVISION BENCH KISHORE AND OTHERS — Appellant Vs. STATE OF PUNJAB — Respondent ( Before : Abhay S. Oka and Ujjal Bhuyan, JJ. ) Criminal Appeal…

You missed