I P C Archives - Page 62 of 65 - Supreme Court of India Judgements

November 9, 2026 7:18 am

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…

I P C

Evidence—Witnesses—It is quality of evidence and not quantity of evidence which is material Murder—Solitary Eye witness—Son of deceased—Evidence of witness trustworthy and corroborated—Conviction upheld.

Apr 9, 2017 sclaw

2007(2) LAW HERALD (SC) 1132 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice C.K. Thakker The Hon’ble Mr. Justice P.K. Balasubramaniyan Criminal Appeal No. 914 of…

I P C

Accused have entered into a compromise with the persons injured in the occurrence out of which this appeal arises.

Apr 9, 2017 sclaw

(1982) 3 SCC 371 SUPREME COURT OF INDIA MALKIAT SINGH AND ANOTHER — Appellant Vs. STATE OF PUNJAB AND OTHERS — Respondent ( Before : Baharul Islam, J; A.…

I P C

Penal Code, 1860 (IPC) – Section 300 – Interested witness – Presence at scene of occurrence

Apr 9, 2017 sclaw

(2001) CriLJ 3299 : (2001) 3 JT 551 : (2002) 9 SCC 576 SUPREME COURT OF INDIA CHAVDA JIVANJI CHELAJI AND OTHERS — Appellant Vs. STATE OF GUJARAT — Respondent…

I P C

Murder—Accused strangulated daughter of 1½ years, suspecting fidelity of his wife—Conviction upheld.

Apr 9, 2017 sclaw

2007(2) LAW HERALD (SC) 1130 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. 502 of…

I P C

Appeal against acquittal—No appearance of counsel for appellant as his name did not appeared in cause list—Order passed—Matter in appeal remitted to be decided afresh.

Apr 9, 2017 sclaw

2007(2) LAW HERALD (SC) 1125 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. 1006…

I P C

Murder—10 years old boy—Circumstantial Evidence—Death by strangulation—Dead body was concealed in tin box kept in the inner room of quarter exclusively accused by accused—Conviction upheld.

Apr 9, 2017 sclaw

2007(2) LAW HERALD (SC) 1105 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice C.K. Thakker Hon’ble Mr. Justice Lokeshwar Singh Panta Criminal Appeal No. 371 of 2005…

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Constitution

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.

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.

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.

Evidence—Witnesses—It is quality of evidence and not quantity of evidence which is material Murder—Solitary Eye witness—Son of deceased—Evidence of witness trustworthy and corroborated—Conviction upheld.

Accused have entered into a compromise with the persons injured in the occurrence out of which this appeal arises.

Penal Code, 1860 (IPC) – Section 300 – Interested witness – Presence at scene of occurrence

Murder—Accused strangulated daughter of 1½ years, suspecting fidelity of his wife—Conviction upheld.

Appeal against acquittal—No appearance of counsel for appellant as his name did not appeared in cause list—Order passed—Matter in appeal remitted to be decided afresh.

Murder—10 years old boy—Circumstantial Evidence—Death by strangulation—Dead body was concealed in tin box kept in the inner room of quarter exclusively accused by accused—Conviction upheld.

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Supreme Court of India Judgements

Category: I P C

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