Acquittal Archives - Page 40 of 42 - Supreme Court of India Judgements

April 6, 2026 1:06 am

Murder—Discrepancies in Evidence—Benefit of doubt—When there are major discrepancies and unexplained injuries on the accused it is an important factor to be taken into account.

Apr 13, 2017 sclaw

2007(2) LAW HERALD (SC) 1578 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 639 of…

Acquittal

Preventive Dentention–The laws of preventive detention are strictly construed, and a meticulous compliance with the procedural safeguard, however, technical is mandatory.

Apr 13, 2017 sclaw

2007(2) LAW HERALD (SC) 1533 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice Lokeshwar Singh Panta Criminal Appeal No.…

Acquittal

Summoning of Accused—Before a court exercises its discretionary jurisdiction—It must arrive at the satisfaction that there exists a possibility that the accused so summoned is in all likelihood would be convicted.

Apr 13, 2017 sclaw

2007(2) LAW HERALD (SC) 1530 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Civil Appeal No. 530 of…

Acquittal

Common Intention—Prosecution has to establish by evidence, whether direct or circumstantial, that there was plan or meeting of minds of all the accused persons to commit the offence.

Apr 13, 2017 sclaw

2007(2) LAW HERALD (SC) 1523 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S. B. Sinha The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 481…

Acquittal

Rape— No acceptable evidence except self serving statement of the prosecutrix—Acquittal.

Apr 13, 2017 sclaw

2007(2) LAW HERALD (SC) 1515 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.H. Kapadia The Hon’ble Mr. Justice B. Sudershan Reddy Criminal Appeal No. 526…

Acquittal

Act prejudicial to maintenance of harmony—Publications of books—Objectionable statements—Prosecution has to prove prima facie the existence of mens rea on the part of the accused the intention has to judged primarily by the language of book—Book must be read as a whole.

Apr 13, 2017 sclaw

2007(2) LAW HERALD (SC) 1508 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Chief Justice The Hon’ble Mr. Justice Lokeshwar Singh Panta The Hon’ble Mr. Justice D.K. Jain…

Acquittal

Identification of Accused–Holding of test identification parade after ten days of publication of photographs of accused in newspaper loses all its significance.

Apr 12, 2017 sclaw

2007(2) LAW HERALD (SC) 1455 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 636 of 2007…

Acquittal

Circumstantial Evidence–Last Seen Together–There can be no fixed or straight jacket formula for the duration of time gap in this regard and it would depend upon the evidence led by the prosecution to remove the possibility of any other person meeting the deceased in the intervening period. Murder—Acquittal—Circumstantial Evidence—There was gap of 8½ hours when deceased was seen alive with accused—It is considerable gap between the time of crime

Apr 10, 2017 sclaw

2007(2) LAW HERALD (SC) 1409 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice B.N. Agrawal The Hon’ble Mr. Justice P.P. Naolekar Criminal Appeal No. 873 of…

Acquittal

Murder— appellant could not have been convicted for commission of murder particularly when on the same evidence other persons had been given benefit of doubt.

Apr 9, 2017 sclaw

2007(2) LAW HERALD (SC) 1297 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 922 of…

Acquittal

Acquittal–While dealing with a case of acquittal, the High Court shall not ordinarily overturn a judgment if two views are possible

Apr 9, 2017 sclaw

2007(2) LAW HERALD (SC) 1251 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 1622 of…

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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

Category: Acquittal

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