Murder—Modification of charge—Acquittal—Sudden Fight—After exchange of heated words accused used the axe and gave blow on head of deceased causing multiple injuries—Deceased survived for one month after the attack—Appellant therefore cannot be said to have taken undue advantage of the same— Head injury caused was sufficient in the ordinary cause of the nature to cause death—Accused would fall under exception 4 to S.300 IPC— Conviction u/s 302 IPC modified to be under S.304 Part I IPC.

2018(3) Law Herald (SC) 1846   :2018 LawHerald.Org 1261 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Ranjan Gogol Hon’ble Mrs. Justice R. Banumathi Criminal Appeal Nos. 2301-2302 of…

Negotiable Instruments Act, 1881 – Section 138 – Dishonour of cheque – Complaint – Locus standi of complainant – A person can maintain a complaint provided he is either a “payee” or “holder in due course” of cheque – Appellant/complainant could not produce any document to show that he was proprietor of firm – Appellant did not make any attempt to adduce additional evidence at appellate stage also – Mere statement in affidavit in this regard, is not sufficient to meet requirement of law – Appellant failed to produce any documentary evidence to connect himself with the firm

(2011) 74 ACC 573 : (2011) ACD 458 : (2011) 104 AIC 202 : (2011) 2 AICLR 348 : (2011) AIR(SCW) 1773 : (2011) 3 AIRBomR 126 : (2011) 2…