Supreme Court of India Judgements

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Category: Cr P C

Bhartiya Nagrik Suraksha Sanhita Cr P C

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 415 — Appeal — Maintainability — Conviction recorded for first time by appellate court reversing acquittal — An appeal under Section 374 CrPC (Section 415 BNSS) is not maintainable against a judgment of conviction recorded by a Sessions Court while exercising appellate jurisdiction and reversing an order of acquittal passed by the Trial Court — No such second appeal is contemplated under CrPC or BNSS — The only remedy available is revision under Section 397 r/w 401 CrPC (Section 438 r/w 442 BNSS)

Aug 2, 2026 sclaw

2026 INSC 770 SUPREME COURT OF INDIA DIVISION BENCH VISHNU KUMAR GUPTA Vs. STATE OF MADHYA PRADESH AND ANOTHER ( Before : Aravind Kumar and Prasanna B. Varale, JJ. )…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Quashing of FIR — Scope of inquiry — Mini-trial impermissible — At the stage of considering quashing of an FIR, the Court’s inquiry is confined to whether the allegations, taken at face value, prima facie disclose commission of a cognizable offence — Court cannot conduct a “mini-trial” by sifting evidence, assessing probabilities, or evaluating witness credibility — High Court exceeding these limits by examining trap proceedings, absence of personal recovery, and departmental enquiry findings, held impermissible.

Aug 2, 2026 sclaw

2026 INSC 766 SUPREME COURT OF INDIA DIVISION BENCH STATE OF KARNATAKA AND ANOTHER Vs. PRABHU SHANKAR AND OTHERS ( Before : Sanjay Karol and Nongmeikapam Kotiswar Singh, JJ. )…

Cr P C Maintenance

Criminal Procedure Code, 1973 (CrPC) — Section 125(4) — Application of principles to facts — Remand — Trial Court erred in holding that the adultery issue could only be decided at final adjudication, rendering the statutory scheme otiose; since photographic/electronic evidence of adultery was placed on record requiring evaluation, the Trial Court was directed to decide the S. 125(4) application on merits, with interim maintenance continuing till such decision — matter remanded.

Aug 2, 2026 sclaw

2026 INSC 778 SUPREME COURT OF INDIA DIVISION BENCH HIMANSHU CHORDIA Vs. STATE OF RAJASTHAN AND ANOTHER ( Before : Sanjay Karol and Vipul M. Pancholi, JJ. ) Criminal Appeal…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 299 — Record of evidence in absence of accused — Scope and applicability — Exception to the rule that a witness must be examined in presence of the accused and to the principle under S. 33, Evidence Act — Being an exception, all prescribed conditions must be strictly complied with — Deposition recorded in absence of an absconding accused admissible against him upon arrest, if deponent is dead, incapable of giving evidence, cannot be found, or cannot be produced without unreasonable delay, expense or inconvenience.

Jul 19, 2026 sclaw

2026 INSC 718 SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF WEST BENGAL Vs. KADER KHAN ( Before : Sanjay Karol and Vipul M. Pancholi, JJ. ) Criminal Appeal…

Cr P C

Criminal Procedure Code, 1973 — Sections 209, 244 — Commitment of case exclusively triable by Court of Session — Whether Magistrate is required to record prosecution evidence under Section 244 CrPC before committing such a case, where the complaint is one instituted otherwise than on a police report — Held, no — Section 244 CrPC, which mandates the Magistrate to hear the prosecution and take evidence, occurs in Chapter XIX (Part B — “Cases instituted otherwise than on a police report”) and governs warrant-case trials before a Magistrate; it has no application where the offence (here, under Section 302 IPC) is exclusively triable by the Court of Session, which is governed instead by Section 209 CrPC — Under the scheme of the 1973 Code (unlike the erstwhile 1898 Code, which mandated a full committal inquiry with recording of evidence under Section 207-A), the Magistrate’s role at the pre-commitment stage is confined to ascertaining whether the offence is exclusively triable by the Sessions Court, and no evidence need be taken or evaluated by the Magistrate at that stage — Requiring witnesses to depose twice, once before the Magistrate and again before the Sessions Court, would serve no purpose and is not the mandate of law — High Court’s contrary view, requiring compliance with Section 244 CrPC even in a Sessions-triable case, proceeds on an erroneous reading of law and is unsustainable.

Jul 5, 2026 sclaw

2026 INSC 660 SUPREME COURT OF INDIA DIVISION BENCH NEERAJ GUPTA Vs. PARDEEP KUMAR BANSAL AND OTHERS ( Before : Sanjay Karol and Nongmeikapam Kotiswar Singh, JJ. ) Criminal Appeal…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Penal Code, 1860 (IPC) — Section 304 Part II — Culpable Homicide not Amounting to Murder — Conviction and sentence — Appeal against — Abatement of appeal due to death of co-accused — Death of two appellants during pendency of appeal — Appeal survives only for the third appellant.

Jun 26, 2026 sclaw

2026 INSC 658 SUPREME COURT OF INDIA DIVISION BENCH MATHU ALIAS JAGDISH Vs. STATE OF UTTARAKHAND ( Before : Ujjal Bhuyan and Arun Palli, JJ. ) Criminal Appeal No. 2024…

Cr P C

Third Judge under S. 392 CrPC cannot disturb unanimous Division Bench findings; reference confined to disagreed accused only.–Criminal Procedure Code, 1973 (CrPC) — Section 392 — Third Judge — Power to give independent opinion — Options available — When an appeal is heard by a Division Bench and the Judges are divided in opinion, the appeal is laid before a third Judge under S. 392 — The third Judge is not confined to choosing between the two views expressed by the Division Bench Judges — The third Judge may: (i) agree with either of the two opinions expressed; (ii) form an independent view at divergence with both opinions; or (iii) where warranted, receive additional evidence under S. 391 before forming an opinion — The opinion of the third Judge governs and the judgment follows therefrom.

Jun 12, 2026 sclaw

2026 INSC 632 SUPREME COURT OF INDIA DIVISION BENCH DR. RAKESH KUMAR GUPTA Vs. STATE OF UTTAR PRADESH AND OTHERS ( Before : Dipankar Datta and Satish Chandra Sharma, JJ.…

Cr P C

Criminal Procedure — Delay in Investigation and Filing of Charge Sheet — Speedy Trial — Right to Speedy Trial and Timely Completion of Investigation are integral parts of Article 21 of the Constitution — Statutory recognition in CrPC for prompt investigation — Investigations should be completed within a reasonable time, not endlessly — Lack of strict timelines in CrPC does not permit indefinite investigations — Inordinate delay without adequate justification warrants intervention by Courts.

Jun 8, 2026 sclaw

2026 INSC 626 SUPREME COURT OF INDIA DIVISION BENCH SAHIL ABDULSATTAR MANSURI AND OTHERS Vs. SAFIMAHAMAD FAFIRBHAI MANSURI AND OTHERS ( Before : Sanjay Karol and Augustine George Masih, JJ.…

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