I P C Archives - Page 60 of 63 - Supreme Court of India Judgements

May 22, 2026 4:24 pm

Murder—Circumstantial Evidence— Minor contradictions will not shake the testimony.

Apr 13, 2017 sclaw

2007(2) LAW HERALD (SC) 1526 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. 329…

I P C

Murder—Sole eye witness—Conviction can be based on the basis of the testimony of a sole eye witness.

Apr 13, 2017 sclaw

2007(2) LAW HERALD (SC) 1505 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. 486…

I P C

Kidnapping for ransom–Any of the three ingredients can take place at one place or at different places. Place of inquiry or trial—Offence committed partly in one local area and partly in another—Trial could be conducted in any of the local jurisdiction where offence was committed.

Apr 10, 2017 sclaw

2007(2) LAW HERALD (SC) 1403 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice A.K. Mathur The Hon’ble Mr. Justice Lokeshwar Singh Panta Criminal Appeal No. 4516…

I P C

Quashment—Inherent Powers—FIR and the consequent investigation cannot be quashed unless there is no offence spelt out from the same.

Apr 10, 2017 sclaw

2007(2) LAW HERALD (SC) 1396 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice P.K. Balasubramaniyan The Hon’ble Mr. Justice V.S.Sirpurkar Criminal Appeal No. 274 of 2007 (Arising…

I P C

Disclosure Statement—Recovery memo—There is no provision which mandates taking signatures of the accused on recovery Panchnama. Statement of Accused—Separate statement of each accused under S.313 has been recorded on different dates—That is substantial compliance of S.313 Cr.P.C.

Apr 10, 2017 sclaw

2017(1) Law Herald (SC) 87 : 2017 LawHerald.Org 508 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Jagdish Singh Khehar The Hon’ble Mr. Justice Arun Mishra…

I P C

Murder–Nineteen injuries caused in quick succession cannot be said to have been caused as a result of grave and sudden provocation–Conviction upheld under Section 302 I.P.C..

Apr 10, 2017 sclaw

2007(2) LAW HERALD (SC) 1387 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. 616 of…

I P C

Right to private defence—Injuries sustained by accused—Non-explanation of by prosecution—Effect of—Law as per precedents, Summed up. Right to private defence—When available—Law as per precedents, Summed up.

Apr 10, 2017 sclaw

2007(2) LAW HERALD (SC) 1351 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice R.V. Raveendran Criminal Appeal No. 262…

I P C

Unlawful assembly – Authorship of fatal injury – Necessity – It is also well – settled that if death had been caused in prosecution of the common object of an unlawful assembly, it would not be necessary to record a definite or specific finding as to which particular accused out of the members of the unlawful assembly caused the fatal injury.

Apr 9, 2017 sclaw

AIR 2006 SC 1761 : (2006) CriLJ 2133 : (2006) 4 JT 356 : (2006) 4 SCALE 134 : (2006) 9 SCC 394 : (2006) 1 UJ 493 :…

I P C

Witness–Depositions of the witnesses having taken place after four years from the date of incident, some variation in their statements cannot be ruled out.

Apr 9, 2017 sclaw

2007(2) LAW HERALD (SC) 1233 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. 99 of…

Evidence Act I P C

Confession–Confession of Co-accused is not an evidence—But if there is other evidence on which conviction can be based, then they can be referred to as lending assurance to the verdict.

Apr 9, 2017 sclaw

2007(2) LAW HERALD (SC) 1180 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.H. Kapadia The Hon’ble Mr. Justice B. Sudershan Reddy Criminal Appeal No. 372…

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Constitution I P C

Criminal Law — Murder and Conspiracy — Appreciation of Evidence — Supreme Court’s Role in Appeals Against Acquittal — The Supreme Court reiterated that its role in an appeal against an acquittal is to examine whether the High Court committed an error in disturbing the Trial Court’s findings, especially when two competent courts have reached opposite conclusions on the same evidence — The Court must re-appreciate the evidence to deliver a final finding.

May 21, 2026 sclaw

Service

[Uttar Pradesh Higher Education Services Commission Act, 1980, S. 13(4)] – [A waitlisted candidate cannot claim appointment to an alternative post after failing to join the initially recommended post, particularly after the repeal of the Old Act.] A. Uttar Pradesh Higher Education Services Commission Act, 1980 (Old Act) vs. Uttar Pradesh Education Service Selection Commission Act, 2023 (New Act) — Comparative Analysis — Held, the New Act does not prescribe a power to the Director akin to Section 13(4) of the Old Act — After the commencement of the New Act, the validity of the list/panel under the Old Act lapses, and authorities are bound to follow the procedure under Sections 10 and 11 of the New Act.

May 21, 2026 sclaw

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Sections 439 and 483 BNSS — Bail Jurisdiction — Power to issue directions — High Court, while exercising bail jurisdiction, cannot issue directions that extend beyond the scope of the bail application and impinge upon the statutory powers of other authorities or create new systems for accountability, as this would amount to an error of jurisdiction.

May 21, 2026 sclaw

State Laws

[MPID Act, S. 2(c) & 2(d)] – Amounts advanced with promise of return and interest qualify as “deposit” accepted by “financial establishment” under the Act. – Maharashtra Protection of Interest of Depositors (in Financial Establishments) Act, 1999 Section 2(c) and Section 2(d) — Deposit and Financial Establishment — Amounts advanced to individuals with promise of repayment with interest constitute a “deposit” under Section 2(c) and the recipients are “financial establishments” under Section 2(d) of the MPID Act, irrespective of the transaction being termed as a “loan” — The nomenclature of the transaction is not determinative; the essential attributes of the transaction are key.

May 17, 2026 sclaw

Category: I P C

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