Supreme Court of India Judgements

37260 Judgements hosted as on 08/06/2026 - Search (FREE), Subscribe, Read & Download

Category: Acquittal

Acquittal

Forgery—An offence of forgery cannot lie against a person who has not created it or signed it—Making of document is different than causing it to be made. Forgery—Evidence on record clearly reveals that power of attorney was not executed by the complainant and the beneficiary was the accused—Still the accused cannot be convicted as both the accused cannot be held as maker of forged documents.

Jul 29, 2018 sclaw

(2018) AIR(SC) 2434 : (2018) CriLR 527 : (2018) 2 LawHerald(SC) 581 : (2018) 7 SCALE 362 SUPREME COURT OF INDIA DIVISION BENCH SHEILA SEBASTIAN — Appellant Vs. R. JAWAHARAJ — Respondent…

Acquittal

Criminal Procedure Code, 1973, S.378«Appeal against Acquittal- -When the High Court while reversing the decision of the Session Court acquits the accused and assigns the reasons by appreciating the entire evidence in support of the acquittal, then Supreme Court would not be inclined to interfere in the order of acquittal. 

Jul 8, 2018 sclaw

(2018) 102 ACrC 316 : (2018) 181 AIC 269 : (2018) 1 AICLR 273 : (2017) AIR(SCW) 5353 : (2017) AIR(SC) 5353 : (2018) ALLMR(Cri) 445 : (2018) 1 ApexCourtJudgments(SC)…

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