Category: 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.

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,…

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.

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,…

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 –

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…

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

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…

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.

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 – -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

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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