I P C Archives - Page 61 of 65 - Supreme Court of India Judgements

November 9, 2026 8:16 am

Common Intention—Direct proof of common intention is seldom available and, therefore, such intention can only be inferred from the circumstances appearing from the proved facts of the case and the proved circumstances.

Apr 13, 2017 sclaw

2007(2) LAW HERALD (SC) 1587 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. 634 of…

I P C

Murder—Culpable Homicide—For cases to fall within clause (3), it is not necessary that the offender intended to cause death, so long as the death ensues from the intentional bodily injury or injuries sufficient to cause death in the ordinary course of nature.

Apr 13, 2017 sclaw

2007(2) LAW HERALD (SC) 1583 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. 637 of…

I P C

First Information Report—Not a substantive piece of evidence—It cannot contradict the testimony of the eye witnesses even though it may contradict its maker.

Apr 13, 2017 sclaw

2007(2) LAW HERALD (SC) 1561 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.…

I P C

Murder—Appeal against acquittal—Evidence not properly considered by Courts below—Appeal allowed for fresh decision.

Apr 13, 2017 sclaw

2007(2) LAW HERALD (SC) 1533 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. 875 of…

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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…

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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…

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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…

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Constitution

Common Intention—Direct proof of common intention is seldom available and, therefore, such intention can only be inferred from the circumstances appearing from the proved facts of the case and the proved circumstances.

Murder—Culpable Homicide—For cases to fall within clause (3), it is not necessary that the offender intended to cause death, so long as the death ensues from the intentional bodily injury or injuries sufficient to cause death in the ordinary course of nature.

First Information Report—Not a substantive piece of evidence—It cannot contradict the testimony of the eye witnesses even though it may contradict its maker.

Murder—Appeal against acquittal—Evidence not properly considered by Courts below—Appeal allowed for fresh decision.

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

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

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.

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

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.

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..

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Supreme Court of India Judgements

Category: I P C

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