Supreme Court of India Judgements

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Category: I P C

I P C

Indian Penal Code, 1860, Section 218, 323 and 342–Public servant–Voluntary causing hurt and wrongful confinement–Police atrocities–Case has a long history as well as political overtones–Illegal detention of appellant’s father by the police–Appellant was beaten up by the respondent with other 6 accused and a false case u/s 107/151 CrPC was registered against him–High Court had not taken into consideration any of the evidences of prosecution witnesses–Once it is found that the High Court had not taken into consideration any of vital pieces of evidence, difficult to uphold the order of the High Court–Impugned judgment of the High Court, set aside–Matter remanded back to the High Court for fresh consideration

Nov 13, 2018 sclaw

2010(1) LAW HERALD (SC) 257 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice V.S. Sirpurkar The Hon’ble Dr. Justice Mukundakam Sharma Criminal Appeal Nos. 125-126 of 2003…

I P C

Common intention–Existence of common intention is a question of fact–Since intention is a state of mind, it very difficult, if not impossible, to get or procure direct proof of common intention–Courts, in most cases, have to infer the intention from the act(s) or conduct of the accused or other relevant circumstances of the case. Murder–Appellant was present at the scene of occurrence and simply watched A1 throwing acid on the deceased without preventing A1 from doing so clearly establishes that the appellant had intended to cause injury to and also disfigurement of the deceased and as such is liable to be punished under Section 326 IPC.

Nov 13, 2018 sclaw

2010(1) LAW HERALD (SC) 236 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice V.S.Sirpurkar The Hon’ble Mr. Justice Mukundakam Sharma Criminal Appeal No. 1418 of 2004 Bengai…

I P C

– Indian Penal Code, 1860, Section 302, 307, 109, 120-B/34–Maharashtra Control of Organized Crime Act, 1999, Section 3(1) read 2(e), 3(2) read with Section 120-B–Arms Act, Section 3 & 7, Section 25(1A), 25(1B)–Murder–Death sentence–Rarest of rare case-If a person is sentenced to imprisonment, even if it be for life, and subsequently it is found that he was innocent and was wrongly convicted, he can be set free. Of course, the imprisonment that he has suffered till then cannot be undone and the time he has spent in the prison cannot be given back. Such a reversal is not possible where a person has been wrongly convicted and sentenced to death. The execution of the sentence of death in such cases makes miscarriage of justice irrevocable. It is a finality which cannot be corrected.

Nov 11, 2018 sclaw

2010(1) LAW HERALD (SC) 153 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Mukundakam Sharma Criminal Appeal Nos. 85-86 of 2006…

I P C

Food Safety and Standards Act, 2006, S.30–Prohibition on sale of Tobacco–FIR for transportation and sale of Gutka/Pan Masala-Two questions were framed by High Court for consideration- Whether the Food Safety Officers can lodge complaints for offences punishable under the IPC? Whether the acts complained amounted to any offence punishable under the provisions of the IPC? Since all the submissions were not raised before High Court—Matter remanded back with liberty to parties to raise detailed submissions-Directions issued that no coercive action should be taken by police during pendency of matter before High Court—Indian Penal Code, 1860, S.272 & S.328.

Nov 8, 2018 sclaw

2018(3) Law Herald (SC) 2587 : 2018 LawHerald.Org 1600 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice S.A. Bobde Hon’ble Mr. Justice L. Nageswara Rao Criminal Appeal No.…

I P C

Adultery—A law which deprives women of the right to prosecute, is not gender-neutral—Wife of the adulterous male, cannot prosecute her husband for marital infidelity—S.497 IPC struck down being unconstitutional. Adultery—It is not a criminal offence but undoubtedly is a moral wrong qua the spouse and the family Adultery—Section 497 is a denial of the constitutional guarantees of dignity, liberty, privacy and sexual autonomy which are intrinsic to Article 21 of the Constitution

Nov 8, 2018 sclaw

                                 2018(3) Law Herald (SC) 2462 : 2018 LawHerald.Org 1598 IN THE SUPREME COURT OF…

I P C

Indian Penal Code, 1860, S.302, S.326 & S.34—Murder—Common Intention—Overt Act—Grievous Hurt—Acquittal – Except specifying that one assaulted the informant no other allegations are found against him—Ingredients of common intention on the part of the accused to do away with life of other two deceased are not forth coming from evidence on record—Appellant acquitted u/s 302 IPC but convicted w/s 326 IPC—Sentence reduced to already undergone.

Nov 2, 2018 sclaw

2018(3) Law Herald |SC) 1736 :2018 LawHerald.Org 1123 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice L. Nageswara Rao Hon’ble Mr. Justice Mohan M. Shantanagoudar Criminal Appeal No.…

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