I P C Archives - Page 32 of 64 - Supreme Court of India Judgements

May 23, 2026 12:16 pm

Penal Code, 1860 (IPC) – Sections 302 – Murder – Acquittal – Absence of motive in a case depending on circumstantial evidence is a factor that weighs in favour of the accused.

Sep 29, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH ANWAR ALI AND ANOTHER — Appellant Vs. THE STATE OF HIMACHAL PRADESH — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy and…

I P C

HELD A lathi is a common item carried by a villager in our country, linked to his identity – The fact that it is also capable of being used as a weapon of assault, does not make it a weapon of assault simpliciter – Coviction altered and sentence already undergone . Appeal allowed.

Sep 17, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH JUGUT RAM — Appellant Vs. THE STATE OF CHHATTISGARH — Respondent ( Before : R.F. Nariman, Navin Sinha and Indira Banerjee, JJ. )…

I P C

IMP : The deceased aged 21 years, a 3rd year student at the National Law University Jodhpur, was the only son of the petitioner. Court set aside the closure report and direct a de novo investigation by a fresh team of investigators to be headed by a senior police officer of the State consisting of efficient personnel well conversant with use of modern investigation technology

Sep 17, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH NEETU KUMAR NAGAICH — Appellant Vs. THE STATE OF RAJASTHAN AND OTHERS — Respondent ( Before : R.F. Nariman, Navin Sinha and Indira…

I P C

“In a criminal matter, where the life and liberty of a person is in question, one right of appeal has always been accepted and appropriate steps must be taken to effectuate that right.” The considerations on account of delay and limitation ought not to negate the right of appeal inhering in an accused

Sep 16, 2020 sclaw

IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION REVIEW PETITION (CRL.)NO. OF 2020 (Arising out of Review Petition(Crl.)D.No.4235 of 2020) IN CRIMINAL APPEAL NO. 726 OF 2019…

I P C

(IPC) – Ss 302 – Murder – Single injury – There is no hard and fast rule that in a case of single injury Section 302 IPC would not be attracted – It depends upon the facts and circumstances of each case. It is the totality of the circumstances which will decide the nature of offence.

Sep 9, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH STALIN — Appellant Vs. STATE REPRESENTED BY THE INSPECTOR OF POLICE — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy and M.…

I P C

(IPC) – Ss 147, 323, 325 read with 149 – Voluntarily Causing hurt – Reduction in sentence – Sudden incident for plucking the Jamun (fruit) and there was no intention to cause the injuries – Conviction confirmed – Sentence imposed Trial Court and High Court modified and reduced to the period already undergone

Aug 26, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KARTHICK AND OTHERS — Appellant HASH THE STATE REPRESENTED BY INSPECTOR OF POLICE, KANCHEEPURAM DISTRICT, TAMIL NADU — Respondent ( Before : R.…

I P C

HELD “Mere production of photocopy of an OPD card and statement of mother on affidavit have little, if any, evidentiary value. In order to successfully claim defence of mental unsoundness under Section 84 of IPC . Further, it must be established that the accused was afflicted by such disability particularly at the time of the crime and that but for such impairment, the crime would not have been committed

Aug 19, 2020 sclaw

“Belated claims not only prevent proper production and appreciation of evidence, but they also undermine the genuineness of the defence’s case.” “Pleas of unsoundness of mind under Section 84…

I P C

IPC, 1860 S. 376 HELD Even the school records reveal that she was a minor during the said incident.Since, the prosecutrix was a minor at the time of the incident the accused appellant has been rightly convicted under Section 376 of the IPC. Defence of consensual act dis-believed..

Aug 3, 2020 sclaw

Even the school records reveal that she was a minor during the said incident. Since, the prosecutrix was a minor at the time of the incident the accused appellant has…

I P C

IMP : Proceedings under sections 498A, 506, 323, and 406 read with section 34 of the IPC. Compromise between husband & wife. Proceedings Quashed by SCOI

Jul 20, 2020 sclaw

The Supreme Court recently quashed charges of Cruelty by a wife against her husband basis an amicable settlement between them. A bench of Chief Justice SA Bobde & Justice R Banumathi held that considering…

I P C

First Information Report was lodged under Section 394 IPC and charge was accordingly framed. Because of the use of deadly weapon, the trial Court convicted the accused under Section 397 IPC. – Appeal dismissed.

Jul 8, 2020 sclaw

2009(2) LAW HERALD (SC) 726 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice Mukundakam Sharma Criminal Appeal No. 168 of 2001…

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Acquittal Bhartiya Nagrik Suraksha Sanhita

Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) — Section 223(1) first proviso — Applicability of — Proceedings under Prevention of Money Laundering Act, 2002 (PMLA) filed before commencement of BNSS — Cognizance taken after commencement of BNSS — Accused not given opportunity of hearing at cognizance stage — Provision mandates hearing of accused before taking cognizance — Non-compliance is an illegality vitiating cognizance order — High Court judgment set aside.

May 23, 2026 sclaw

Constitution

Constitution of India, 1950 — Article 142 — Extraordinary powers of Supreme Court — Directions issued by Supreme Court cannot supplant substantive law or disregard express statutory provisions unless necessary for complete justice, considering public policy and balancing equities. [Paras 50-54] – Stray Dog Management — Public Safety vs. Animal Welfare — Supreme Court must strike a balance between public safety under Article 21 and humane treatment of stray animals, prioritising human life and safety

May 23, 2026 sclaw

Acquittal

Unlawful Activities (Prevention) Act, 1967 — Offences under Sections 10(a)(i), 10(a)(iv), and 38(1) — Indian Penal Code, 1860 — Section 120B — Poisons Act, 1919 — Section 6 — Foreigners Act, 1946 — Section 14(c) — Passport Act, 1967 — Section 3 read with Section 12(1)(a) — Conviction for charges including conspiracy to revive banned organization LTTE — Appeal against conviction and sentence — Supreme Court’s finding that appellant was falsely implicated due to mistaken identity — Reliance on oral testimony of two key witnesses who introduced crucial alias name “Ranjan” years after the alleged incident and only after appellant’s arrest — Inconsistencies and material improvements in their testimonies — Failure of prosecution to establish identity with reliable oral or documentary evidence — Absence of any contemporaneous description, documentary linkage, or independent corroboration connecting appellant to the alleged absconding accused “Sri” — Appellant residing openly and lawfully as a refugee, pursuing visa to Switzerland inconsistent with being an absconding accused — Conviction and sentence set aside — Appeal allowed; appellant acquitted.

May 23, 2026 sclaw

Land Acquisition Municipal Laws

Maharashtra Regional and Town Planning Act, 1966 (MRTP Act) — Section 126(1)(b) — Transferable Development Rights (TDR) — Compensation for land acquisition reserved for public purpose — Landowner entitled to TDR against land surrendered and ‘further’ TDR for development of amenity on the surrendered land — Corporation’s argument that agreements (LOI, Undertaking, Maintenance Agreement) waived landowner’s right to claim additional amenity TDR rejected — Held, statutory rights cannot be derogated from by executive circulars or agreements.

May 23, 2026 sclaw

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