Category: I P C

Delay in lodging of FIR was bound to occur as the FIR was filed after return of prosecutrix from Jaipur after one and a half years remaining under the ordain of accused/appellant – She had been forced to indulge in prostitution during this period – Prosecutrix had become habitual to sexual intercourse – In such a fact-situation, question of having any physical injury marks would not arise – Offences punishable under Section 366 and 376 proved beyond reasonable doubt – Appeal dismissed.

  AIR 2009 SC 2729 : (2009) CriLJ 3942 : (2009) 7 JT 491 : (2009) 8 SCALE 801 : (2009) 15 SCC 543 : (2009) AIRSCW 4182 SUPREME COURT…

Penal Code, 1860 (IPC) – Section 364-A – Abduction – Conveyance of demand of ransom – Abduction of victim, a college student – Accused persons told him that they will ask his father to pay a huge amount for his release – Victim managed to escape and informed villagers – Accused arrested on the spot – Demand of ransom has already been made by conveying it to victim

  (2004) CriLJ 4645 : (2004) 8 JT 72 : (2004) 7 SCALE 671 : (2004) 8 SCC 95 SUPREME COURT OF INDIA MALLESHI — Appellant Vs. STATE OF KARNATAKA…

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