Supreme Court of India Judgements

46670 Judgements hosted as on 9/12/2024 - Search (FREE), Subscribe, Read & Download

Category: POSCO

POSCO

(IPC) – S 302, 376A, 376(2)(i), 376(2)(m), 363 and 366 – POCSO – S 6 – Accused had not consciously caused any injury with an intent to extinguish the life of the victim, and that the offence in that case was under Clause Fourthly of Section 300 IPC, this Court had commuted the sentence of death penalty to the life imprisonment – Case could not be said to be the “rarest of rare case” – the sentence of imprisonment for a period of twenty years instead of imprisonment for the remainder of his natural life for the offence under section 376A, IPC.

Apr 21, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH MOHD. FIROZ — Appellant Vs. STATE OF MADHYA PRADESH — Respondent ( Before : Uday Umesh Lalit, S. Ravindra Bhat and Bela M. Trivedi,…

POSCO

Is the Special Court debarred from taking cognizance of an offence under Section 23 of POCSO and obliged to discharge the accused under Section 227 of the Cr.P.C., only because of want of permission of the jurisdictional Magistrate to the police, to investigate into the offence? – Matter to be heard by appropriate bench.

Mar 29, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH GANGADHAR NARAYAN NAYAK @ GANGADHAR HIREGUTTI — Appellant Vs. STATE OF KARNATAKA AND OTHER — Respondent ( Before : Indira Banerjee and J.K. Maheshwari,…

POSCO

Criminal Procedure Code, 1973 (CrPC) – Section 354(3) – Penal Code, 1860 (IPC) – Sections 376, 302 and 201 – Protection of Children from Sexual Offences Act, 2012 – Sections 5 and 6 – Rape and Murder of a seven-year-old girl – Death Sentence – unblemished jail conduct and having a family of wife, children and aged father would also indicate towards the probability of his reformation – It would be just and proper to award the punishment of imprisonment for life to the appellant for the offence under Section 302 IPC while providing for actual imprisonment for a minimum period of 30 years –

Feb 20, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH PAPPU — Appellant Vs. THE STATE OF UTTAR PRADESH — Respondent ( Before : A.M. Khanwilkar, Dinesh Maheshwari and C.T. Ravikumar, JJ. ) Criminal…

POSCO

Penal Code, 1860 (IPC) – Sections 376(2)(i) – Protection of Children From Sexual Offences Act, 2012 – Sections 5 and 6 – Penetrative sexual assault on a girl child aged four years -It is a case where trust has been betrayed and social values are impaired – Therefore, the accused as such does not deserve any sympathy and/or any leniency

Feb 20, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NAWABUDDIN — Appellant Vs. STATE OF UTTARAKHAND — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Criminal Appeal No. 144 of…

POSCO

Protection of Children from Sexual Offences Act, 2012 – Section 7 – Sexual assault – Skin-to-skin contact not essential for POCSO offence – Most important ingredient for constituting the offence of sexual assault under Section 7 of the Act is the “sexual intent” and not the “skin to skin” contact with the child HELD the judgment and order of the High Court insofar as it has set aside the conviction of the accused for the offences under Section 8 and 10 of the POCSO Act is liable to be set aside, and the judgment and order of conviction and sentence passed by the Special Court is required to be restored.

Nov 21, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH  ATTORNEY GENERAL FOR INDIA AND ANOTHER — Appellant Vs. SATISH AND ANOTHER — Respondent ( Before : Uday Umesh Lalit and Bela M. Trivedi,…

POSCO

POSCO – -Victim aged 15 years at the time of deposition is matured – Even there can be a conviction based on the sole testimony of the victim, however, she must be found to be reliable and trustworthy – Sole testimony of the victim is absolutely trustworthy and unblemished and her evidence is of sterling quality

Oct 18, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH GANESAN — Appellant Vs. STATE REPRESENTED BY ITS INSPECTOR OF POLICE — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy and M.R. Shah,…

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Constitution Service

Classification of Military casualties and the eligibility for Liberalised Family Pension — Battle Casualty —Illness Caused by Extreme Climatic Conditions as Battle Casualty — The Court establishes that a soldier’s death due to illness resulting from extreme climatic conditions while on duty near a sensitive border area (such as the Line of Control) can be categorized as a ‘Battle Casualty’ — This expands the interpretation of what constitutes a battle casualty under military regulations. – Liberalised Family Pension (LFP) — Application of Category E (f) — The judgment clarifies that deaths occurring in war-like situations, including those near international borders or lines of control due to environmental stresses, fall under clause (f) of category E of the relevant military order — This broadens the scope of eligibility for LFP under such circumstances.

Dec 8, 2024 sclaw
Constitution

Temple Bye Laws — Oachira Parabrahma Temple — Ancient structure without a building or deity, governed by Bye-laws with three-tier elected committees — Appellants, elected Secretary and President, challenged two High Court orders (2020 and 2023) that removed their committee and appointed an unelected one under an Administrative Head, citing violations of the temple’s Bye-laws and customs —Legality of appointing an unelected committee and removing the elected one contrary to the temple’s Bye-laws — Petitioner argues that the High Court overstepped its jurisdiction and violated the temple’s governance structure by appointing an unelected committee and removing the elected one without proper legal basis — The High Court’s actions were necessary for the efficient administration of the temple until a scheme could be framed and new elections held — The Supreme Court modified the High Court orders, appointing a new retired Judge as Administrative Head to conduct fair elections within four months, while directing all parties to cooperate — The Court emphasized the need to preserve temple properties and governance as per established customs and laws — The Supreme Court struck down the High Court’s order appointing an unelected committee, appointed a new Administrative Head to conduct elections, and directed all parties to cooperate, emphasizing the importance of adhering to the temple’s established governance structure and Bye-laws.

Dec 8, 2024 sclaw
Acquittal

Evidence Act, 1872 — Section 27 — Penal Code, 1860 (IPC) — Sections 384, 364, 302 and 201 — Murder — Circumstantial Evidence — The Supreme Court acquitted the appellant of murder charges as the prosecution failed to prove the crucial link of the accused’s disclosure leading to the discovery of skeletal remains under Section 27 and the DNA evidence was also found to be inconclusive due to lack of proper collection of samples. – Proof of Disclosure Statements under Section 27 — Voluntariness and Uninfluenced Nature — The Court reiterates that the information provided by an accused under Section 27 must be voluntary and uninfluenced by threat, duress, or coercion.

Dec 8, 2024 sclaw
Acquittal

Arms Act, 1959 — Sections 25, 54 and 59 — Buttondar knife — Specific Intent Required — The court clarifies that mere possession of a knife covered by a notification like the DAD Notification is not sufficient to constitute an offense under the Arms Act — There must be specific intent to use it for the prohibited purposes such as “manufacture, sale, or possession for sale or test.” – The prosecution must clearly allege and prove the intent of the accused to use the weapon for the specified prohibited purposes — Absence of such allegation in the charge-sheet renders the proceedings defective.

Dec 8, 2024 sclaw