All factors taken together create a serious doubt about the correctness of the dying declaration. Therefore, the dying declaration will have to be kept out of consideration. In any case, the dying declaration is not of that sterling quality on which the conviction can be based in absence of any other evidence. Therefore, the prosecution has failed to prove the guilt of the appellant beyond a reasonable doubt. The appeal succeeds and the impugned orders are quashed and set aside. The appellant is acquitted.
SUPREME COURT OF INDIA DIVISION BENCH SHAMBHUBHAI KALABHAI RAVAL — Appellant Vs. STATE OF GUJARAT — Respondent ( Before : Abhay S. Oka and Pankaj Mithal, JJ. ) Criminal Appeal…
Murder of wife – First Information Report and the dying declarations on record clearly contain the statement of the deceased that when she had poured kerosene upon herself to deter the appellant from fighting and assaulting, he lighted a matchstick and with the intention to kill her, threw it upon her by saying “You Die” – Conviction and Sentence upheld.
SUPREME COURT OF INDIA DIVISION BENCH ANIL KUMAR — Appellant Vs. THE STATE OF KERALA — Respondent ( Before : Abhay S. Oka and Pankaj Mithal, JJ. ) Criminal Appeal…
Transfer of Property Act, 1882 – Section 106 – Declaration of title – Permanent injunction – Quit notice – Validity of – Tamil Nadu City Tenants Protection Act, 1921 – After purchase of second schedule property from original owner, defendant rightly issued quit notice under Section 106 of Act 1882 to plaintiff
SUPREME COURT OF INDIA DIVISION BENCH MOHIDEEN ABDUL KHADAR (DEAD)THROUGH LRS. — Appellant Vs. RAHMATH BEEVI (D) THR. HER LRS. AND OTHER — Respondent ( Before : Aniruddha Bose and…
Civil Procedure Code, 1908 (CPC) – Section 114 read with Order 47 – Review of judgment – Any passing reference of the impugned judgment made by the Bench of the equal strength could not be a ground for review
SUPREME COURT OF INDIA DIVISION BENCH SANJAY KUMAR AGARWAL AND OTHERS — Appellant Vs. STATE TAX OFFICER (1) AND ANOTHER — Respondent ( Before : A.S. Bopanna and Bela M.…
Civil Procedure Code, 1908 (CPC) – Order 7 Rule 11 – Rejection of plaint – A plaint cannot be rejected in part
SUPREME COURT OF INDIA DIVISION BENCH KUM. GEETHA, D/O LATE KRISHNA AND OTHERS — Appellant Vs. NANJUNDASWAMY AND OTHERS — Respondent ( Before : Pamidighantam Sri Narasimha and Sudhanshu Dhulia,…
Motor Vehicles Act, 1988 – Sections 140 and 166 – Motor accident -Compensation – Fake driving licence – Mere fact that the driving licence was fake, per se, would not absolve the insurer
SUPREME COURT OF INDIA DIVISION BENCH IFFCO TOKIO GENERAL INSURANCE CO. LTD. — Appellant Vs. GEETA DEVI AND OTHERS — Respondent ( Before : C.T. Ravikumar and Sanjay Kumar, JJ.…
Criminal Procedure Code, 1973 (CrPC) – Section 482 – Second petition – Maintainability – A second petition not maintainable under Section 482 Cr.P.C. on grounds that were available for challenge even at the time of filing of the first petition
SUPREME COURT OF INDIA DIVISION BENCH BHISHAM LAL VERMA — Appellant Vs. STATE OF UTTAR PRADESH AND ANOTHER — Respondent ( Before : C.T. Ravikumar And Sanjay Kumar, JJ. )…
Service Law – Appointment – Post of Village Development Officers – A candidate/applicant has to comply with all the conditions/eligibility criteria as per the advertisement before the cut-off date mentioned therein unless extended by the recruiting authority – Advertisement clearly specified the essential qualification was a Course of Computer Concept Certificate – Appellants despite opportunity to appear to show such equivalence, having failed to do so, nothing survives on this count – Appeal dismissed.
SUPREME COURT OF INDIA DIVISION BENCH SUDHIR SINGH AND OTHERS — Appellant Vs. STATE OF U.P. AND OTHERS — Respondent ( Before : Vikram Nath and Ahsanuddin Amanullah, JJ. )…
Execution of decree – All questions between the parties can be decided by the executing court – But the important aspect to remember is that these questions are limited to the “execution of the decree” – Executing court can never go behind the decree – Under Section 47, CPC the executing court cannot examine the validity of the order of the court which had allowed the execution of the decree in 2013, unless the court’s order is itself without jurisdiction.
SUPREME COURT OF INDIA DIVISION BENCH PRADEEP MEHRA — Appellant Vs. HARIJIVAN J. JETHWA (SINCE DECEASED THR. LRS.) AND OTHERS — Respondent ( Before : Sanjay Kishan Kaul and Sudhanshu…
Kerala Irrigation Engineering Service Special Rules, 2010 – Challenge to antedating of a seniority list – Not find that any case has been made out for interference in appeal for the reason that appellant has not been able to demonstrate that for the purpose of promotion from the post of Assistant Engineer to that of Assistant Executive Engineer, he was likely to be affected by antedating the date of promotion of the private respondents as separate quotas had been prescribed for promotion to the next higher post for the categories of Graduate Engineers and Diploma Holders
SUPREME COURT OF INDIA DIVISION BENCH C. ANIL CHANDRAN — Appellant Vs. M.K. RAGHAVAN AND OTHERS — Respondent ( Before : Hima Kohli and Rajesh Bindal, JJ. ) Civil Appeal…