Supreme Court of India Judgements

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Category: Acquittal

Acquittal

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.

Feb 25, 2024 sclaw

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…

Acquittal

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.

Feb 25, 2024 sclaw

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…

Acquittal SC/ST

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 – Section 3(1)(xi) – The Court held that the prosecution had failed to prove beyond a reasonable doubt that the accused had assaulted the victim with the intention of dishonouring or outraging her modesty, as required under Section 3(1)(xi) SC/ST Act – The Court also held that the prosecution had failed to establish that the accused belonged to a Scheduled Caste or a Scheduled Tribe

Feb 4, 2024 sclaw

SUPREME COURT OF INDIA FULL BENCH DASHRATH SAHU — Appellant Vs. STATE OF CHHATTISGARH — Respondent ( Before : B.R. Gavai, Prashant Kumar Mishra and Sandeep Mehta, JJ. ) Criminal…

Acquittal

Constitution of India, 1950 – Article 19(1)(a) – Penal Code, 1860 (IPC) – Section 500 – Defamation – Quashing of complaint – A complaint has been filed against the appellant/accused, the registered owner of the ‘Sunday Blast’ newspaper – Allegation is that the accused allowed the publication of a news article in the February 24, 2013 edition with the title “Advocate ne pan masala vyavasayi par karaya jhuta mamla darj,” – Order passed by Magistrate First Class, Hoshangabad rejecting the complaint of the respondent-complainant is a well-reasoned order

Feb 4, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SANJAY UPADHYA — Appellant Vs. ANAND DUBEY — Respondent ( Before : B.R. Gavai and Sandeep Mehta, JJ. ) Criminal Appeal No(S). …of 2024…

Acquittal

Penal Code, 1860 (IPC) – Section 302 – Arms Act, 1959 – Section 25 – Evidence Act, 1872 – Section 27 – Murder – Acquittal – Benefit of doubt – Evidence of recovery of the weapon at the instance of the appellant-accused cannot be accepted as reliable – It cannot be said that there was a discovery by the appellant of the place where dead bodies were kept

Feb 4, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KRISHAN — Appellant Vs. STATE OF HARYANA — Respondent ( Before : Abhay S. Oka and Ujjal Bhuyan, JJ. ) Criminal Appeal No. 2351…

Acquittal

Sole circumstance of recovery of blood-stained weapon cannot form the basis of conviction unless the same was connected with the murder of the deceased by the accused – Only on the basis of sole circumstance of recovery of blood-stained weapon, it cannot be said that the prosecution has discharged its burden of proving the case beyond reasonable doubt – Merely on the basis of suspicion, conviction would not be tenable

Feb 4, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAJA NAYKAR — Appellant Vs. STATE OF CHHATTISGARH — Respondent ( Before : B.R. Gavai and Sandeep Mehta, JJ. ) Criminal Appeal No. 902…

Acquittal

Criminal Procedure Code, 1973 (CrPC) – Section 227 – Penal Code, 1860 (IPC) – Sections 341, 323 and 302 – Murder – Discharge – As per post-mortem report death of the deceased was natural – No injury was found on the chest or any other part of the body of the deceased – Order of discharge upheld.

Jan 21, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAMALINGAM AND OTHERS — Appellant Vs. N. VISWANATHAN — Respondent ( Before : Abhay S. Oka and Ujjal Bhuyan, JJ. ) Criminal Appeal No.…

Acquittal

Penal Code, 1860 (IPC) – Section 302 read with Section 34 – Murder – Circumstantial Evidence – While the principle applicable to circumstantial evidence requires that the facts must be consistent with the hypothesis of the guilt of the accused, in the present case the evidence adduced gives rise to doubts, improbabilities and inconsistencies – Conviction and sentence is set-aside – Appeal allowed.

Jan 14, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PRADEEP KUMAR — Appellant Vs. STATE OF HARYANA — Respondent ( Before : B.R. Gavai and Pamidighantam Sri Narasimha, JJ. ) Criminal Appeal No.…

Acquittal

Penal Code, 1860 (IPC) – Sections 302 and 34 – Murder of wife – Circumstantial evidence – If there is a snap in the chain, the accused is entitled to benefit of doubt – If some of the circumstances in the chain can be explained by any other reasonable hypothesis, then also the accused is entitled to the benefit of doubt – Conviction and sentence is set-aside – Appeal allowed.

Jan 14, 2024 sclaw

SUPREME COURT OF INDIA FULL BENCH DARSHAN SINGH — Appellant Vs. STATE OF PUNJAB — Respondent ( Before : B. R. Gavai, Pamidighantam Sri Narasimha and Aravind Kumar, JJ. )…

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Cr P C

Criminal Procedure Code, 1973 (CrPC) — Sections 451 & 457 — Release of Seized Property — Trial Court rejecting release application for iron ore on grounds of applicant’s failure to substantiate ownership — High Court setting aside trial court’s order without examining correctness of its finding on ownership — High Court should have either agreed with trial court’s finding on ownership or recorded reasons for disagreeing — Failure to do so warrants interference and remand.

Oct 12, 2025 sclaw
Evidence Act

Evidence Act, 1872 — Section 50 — Opinion as to relationship, when relevant — Opinion expressed by conduct of person with special knowledge on relationship is relevant — Essentials are court’s opinion, expression through conduct, and person having special knowledge — Conduct alone is not proof but an intermediate step to infer opinion — Opinion must be proved by direct evidence — Court needs to weigh evidence to form its own conclusion; Trial Court erred in treating opinion of witnesses as fact rather than evidence to be weighed and failed to independently assess credibility.

Oct 12, 2025 sclaw
Anticipatory Bail Corruption

Criminal Procedure Code, 1973 — Bail — Anticipatory Bail — Supreme Court granted leave to appeal against High Court’s rejection of bail in anticipation of arrest — Custodial interrogation not required — Appellant may be admitted to bail in anticipation of arrest upon arrest, subject to terms and conditions fixed by the trial court — Appellant directed not to dissuade witnesses from disclosing facts to authorities.

Oct 12, 2025 sclaw
Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 366 — Death Sentence Reference — Sentencing Procedure — Conviction and death penalty were pronounced on the same day without a proper inquiry into aggravating and mitigating circumstances, psychological evaluation, or jail conduct report. This haste violated established sentencing principles and vitiated the death sentence.

Oct 12, 2025 sclaw