Cr P C Archives - Page 49 of 50 - Supreme Court of India Judgements

March 30, 2025 11:13 pm

Criminal Procedure Code, 1973 (CrPC) – Sections 397 and 401 – Revision – Dismissal in absence of revisionist petitioner – Validity of – Counsel of petitioner had been appointed as counsel for State

Apr 9, 2017 sclaw

AIR 2007 SC 457 : (2007) CriLJ 309 : (2006) 11 SCALE 498 : (2006) 12 SCC 446 : (2006) 8 SCR 1172 Supp SUPREME COURT OF INDIA SATIN…

Cr P C

Appeal against Acquittal—Appellate Court could interfere with a judgment of acquittal

Apr 9, 2017 sclaw

2007(2) LAW HERALD (SC) 1196 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. 731 of…

Cr P C

State filed an appeal for enhancement of the sentence. The accused attempted to argue before the High Court that he was entitled to be acquitted. Such argument was not permitted to be advanced

Apr 9, 2017 sclaw

(2006) 6 SCC 429 SUPREME COURT OF INDIA ARUN BALKRISHNA NIRMAL AND OTHERS — Appellant Vs. STATE OF MAHARASHTRA — Respondent ( Before : Tarun Chatterjee, J; B.N. Srikrishna,…

Cr P C

Judgment—Order of acquittal in order sheet without passing judgment and pronouncing it as provided under code—Such order will not tantamount to judgment.

Apr 9, 2017 sclaw

2017(1) Law Herald (SC) 77 ; 2017 LawHerald.Org 504 IN THE SUPREME COURT OF JNDIA Before The Hon’ble Mr. Justice Dipak Misra The Hon’ble Mr. Justice Amitava Roy Criminal Appeal…

Cr P C

Sanction for prosecution–Challenge to–Directions do decide question of maintainability and validity of sanction simultaneously.

Apr 8, 2017 sclaw

2007(2) LAW HERALD (SC) 1067 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. A.R. Lakshmanan The Hon’ble Mr. Justice Altamas Kabir Criminal Appeal No. 353…

Constitution Cr P C

Transfer of case—Notification by State Government without consultation with High Court—Set-aside by High Court—It is for State Government to take appropriate steps—Review petition dismissed.

Apr 8, 2017 sclaw

2007(2) LAW HERALD (SC) 961 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice K.G. Balakrishnan, CJI The Hon’ble Mr. Justice G.P. Mathur The Hon’ble Mr. Justice…

Cr P C I P C

Rape–Accuseds were sexually obsessed youngsters–Death penalty awarded. Murder–Circumstantial Evidence–Onus is on the prosecution to prove that chain is complete–Circumstances to be proved; enumerated Death Penalty–Rarest of rare cases–Test to determine.

Apr 8, 2017 sclaw

2007(1) LAW HERALD (SC) 900 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arjit Pasayat The Hon’ble Mr. Justice Lokeshwar Singh Panta Criminal Appeal No. 202…

Cr P C

Anticipatory Bail–Apprehension of arrest–Case was under investigation–Interim order restraining arrest–Order will amount to interference in the investigation–Cannot be done at any rate

Apr 8, 2017 sclaw

2007(1) LAW HERALD (SC) 885 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Jusitce R.V. Raveendran Criminal Appeal No. 249…

Cr P C

Transfer Petition–There should not be any scope given to any person to go away with the feeling that the Judge was biased, however unfounded the impression may be.

Apr 8, 2017 sclaw

2007(1) LAW HERALD (SC) 876 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice R.V. Raveendran Criminal Appeal No. 241…

Cr P C

Bail—Serious offence—Factors to be considered; enumerated. Bail—Non examination of key witness depiste various adjournments—Bail granted by High Court on that ground–Bail rejected as number of adjournments has no relevance.

Apr 7, 2017 sclaw

2007(1) LAW HERALD (SC) 808 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arjit Pasayat The Hon’ble Mr. Justice S.H. Kapadia Criminal Appeal No. 204…

You missed

Cr P C

In a case involving cross-FIRs (alleging offences u/s 294(b), 323, 506(1) IPC) arising from a dispute between two practicing advocates pending since 2017, the Supreme Court, in the exercise of its jurisdiction under Article 142 of the Constitution, quashed the FIR against the appellants and also quashed the connected proceedings

Mar 29, 2025 sclaw

I P C

Conviction under Section 302 requires proof of premeditation or intention to kill; absence of such elements may lead to reduced charges, such as under Section 304 IPC, with sentencing considerations potentially based on time already served

Mar 25, 2025 sclaw

I P C

Mere presence at a crime scene, without evidence of an overt act or specific role, is insufficient to convict an individual as a member of an unlawful assembly, especially in cases involving large crowds and public disturbances

Mar 25, 2025 sclaw

Limitation

Limitation Act, 1963 — Section 5 — Extension of period of limitation in certain circumstances — Courts may liberally condone delays in appeals, especially by the State

Mar 25, 2025 sclaw

Category: Cr P C

You missed