Supreme Court of India Judgements

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Category: Acquittal

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. )…

Acquittal

Penal Code, 1860 (IPC) – Section 302 and 149 – Murder – Acquittal – Appeal against – A sole eyewitness, happens to be the most interested witness being the father of the deceased and having long enmity with the group to which the accused persons belong, therefore, his testimony was to be examined with great caution and the High Court was justified in doing so and in doubting it so as to uphold the conviction on his solitary evidence

Dec 17, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CHHOTE LAL — Appellant Vs. ROHTASH AND OTHERS — Respondent ( Before : Abhay S. Oka and Pankaj Mithal, JJ. ) Criminal Appeal No.…

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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