Cr P C Archives - Page 52 of 61 - Supreme Court of India Judgements

October 25, 2026 7:46 pm

Essential Commodities Act , 1955 Section 7 – Release on probation – Sentence 3 months RI – First offenders have no criminal antecedents– Sentence set aside — To be dealt with under Section 360 Cr PC – Probation of Offenders Act, 1958

Apr 16, 2018 sclaw

(2017) 68 OrissaCriR 994 : (2017) 4 LawHerald(SC) 2615 : (2017) 4 Crimes 164 : (2017) CriLR 1153 : (2017) 4 BLJud 169 : (2017) 3 ApexCourtJudgments(SC) 702 : (2017) 180 AIC 19 :…

Cr P C

Confiscation Order – The seized goods in question were being brought from Karnataka by the owner of the Jeep; and secondly, it could not be proved that the goods belonged to the State of Kerala — High Court was justified in quashing confiscation order made under Section 61-A of the Act

Apr 14, 2018 sclaw

(2017) 178 AIC 248 : (2017) AllSCR 1841 : (2017) 7 FLT 881 : (2017) 10 JT 579 : (2017) 4 KLT 703 : (2017) 4 LawHerald(SC) 2608 : (2017) 11 SCALE 223 :…

Cr P C

IMP : Quashing—Compromise between parties—In a case involving extortion, forgery and conspiracy where all the appellants were acting as a team, it was not in the interest of society to quash the FIR on the ground that a settlement had been arrived at with the complainant,

Apr 8, 2018 sclaw

(2018) 1 AICLR 301 : (2017) AIR(SCW) 4843 : (2017) AIR(SC) 4843 : (2017) 3 AllCrlRulings 2714 : (2017) ALLMR(Cri) 4438 : (2017) 4 BLJud 136 : (2017) 4…

Cr P C

Criminal Procedure Code, 1973, S,195-False Document in Court-Complaint by competent authority—Direction by High Court for investigation in matter

Mar 28, 2018 sclaw

(2017) 100 ACrC 981 : (2017) 177 AIC 48 : (2017) AIR(SCW) 3583 : (2017) AIR(SC) 3583 : (2017) AllSCR(Crl) 1443 : (2017) 2 ALT(Crl) 419 : (2017) 3…

Cr P C

Parole-“Conviction in a serious and heinous crime cannot be the reason for denying the parole per se, Parole and Furlough—Distinction between—Explained.

Mar 20, 2018 sclaw

(2018) 102 ACrC 263 : (2017) 180 AIC 258 : (2017) AIR(SCW) 4986 : (2017) AIR(SC) 4986 : (2017) 5 AllWC 5300 : (2017) 4 BLJud 121 : (2017)…

Cr P C

The fact that Police chose not to send up a suspect to face trial does not affect power of the trial court under Section 319 of the Cr.P.C. to summon such a person on account of evidence recorded during trial.

Mar 11, 2018 sclaw

(2016) 94 ACrC 496 : (2016) 161 AIC 252 : (2016) 2 AICLR 894 : (2016) AIR(SCW) 1615 : (2016) AIR(SC) 1615 : (2016) 3 AllLJ 449 : (2016) AllSCR(Crl)…

Cr P C

Appeal against Acquittal—The widow of the deceased comes within the definition of ‘victim’–Victim has a substantive and independent right to maintain an appeal against acquittal.

Feb 25, 2018 sclaw

(2017) 100 ACrC 348 : (2017) 175 AIC 238 : (2017) 3 AICLR 374 : (2017) AIR(SCW) 1801 : (2017) AIR(SC) 1801 : (2017) 2 AllCrlRulings 1918 : (2017)…

Cr P C

Charge —Addition of—Without evidence being adduced another charge cannot be added.

Feb 18, 2018 sclaw

(2016) 93 ACrC 951 : (2016) 160 AIC 244 : (2016) 2 AICLR 749 : (2016) AIR(SCW) 1197 : (2016) 2 AIRJharR 132 : (2016) AIR(SC) 1197 : (2016) AllSCR(Crl)…

Cr P C

Forged Document– Naturally a direction for filing of a complaint in not made during pendency of proceeding before the court and this is done at the stage when proceeding is concluded and final judgment is rendered.

Feb 14, 2018 sclaw

2008(1) LAW HERALD (SC) 650 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice P. Sathasivam Appeal (civil) 564 of 2002 …

Cr P C

Criminal Procedure Code, 1973, S.235(2)–Sentence–Passing of death sentence on same day of conviction-Merely because no separate date was given for hearing on sentence, the entire exercise not to be flawed or vitiated.

Jan 24, 2018 sclaw

(2017) 100 ACrC 333 : (2017) 175 AIC 6 : (2017) 4 AICLR 223 : (2017) AIR(SCW) 2530 : (2017) AIR(SC) 2530 : (2017) 2 AndhLD(Criminal) 358 : (2017) 2…

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C P C

Essential Commodities Act , 1955 Section 7 – Release on probation – Sentence 3 months RI – First offenders have no criminal antecedents– Sentence set aside — To be dealt with under Section 360 Cr PC – Probation of Offenders Act, 1958

Confiscation Order – The seized goods in question were being brought from Karnataka by the owner of the Jeep; and secondly, it could not be proved that the goods belonged to the State of Kerala — High Court was justified in quashing confiscation order made under Section 61-A of the Act

IMP : Quashing—Compromise between parties—In a case involving extortion, forgery and conspiracy where all the appellants were acting as a team, it was not in the interest of society to quash the FIR on the ground that a settlement had been arrived at with the complainant,

Criminal Procedure Code, 1973, S,195-False Document in Court-Complaint by competent authority—Direction by High Court for investigation in matter

Parole-“Conviction in a serious and heinous crime cannot be the reason for denying the parole per se, Parole and Furlough—Distinction between—Explained.

The fact that Police chose not to send up a suspect to face trial does not affect power of the trial court under Section 319 of the Cr.P.C. to summon such a person on account of evidence recorded during trial.

Appeal against Acquittal—The widow of the deceased comes within the definition of ‘victim’–Victim has a substantive and independent right to maintain an appeal against acquittal.

Charge —Addition of—Without evidence being adduced another charge cannot be added.

Forged Document– Naturally a direction for filing of a complaint in not made during pendency of proceeding before the court and this is done at the stage when proceeding is concluded and final judgment is rendered.

Criminal Procedure Code, 1973, S.235(2)–Sentence–Passing of death sentence on same day of conviction-Merely because no separate date was given for hearing on sentence, the entire exercise not to be flawed or vitiated.

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Supreme Court of India Judgements

Category: Cr P C

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