Murder—Common Intention—Injuries on head of deceased—Guilt proved beyond doubt—Conviction upheld.
2007(2) LAW HERALD (SC) 1626 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S. B. Sinha The Hon’ble Mr. Justice Markandey Katju Civil Appeal No. 708…
Whether High Court can convert the conviction in his own appeal by substituting the conviction and sentence without prior notice for enhancement ? No.
2007(2) LAW HERALD (SC) 1621 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. S.H. Kapadia The Hon’ble Mr. Justice B. Sudershan Reddy Criminal Appeal No.…
Conviction—Appellant convicted under Section 148 IPC—Whether Supreme Court in special leave petition could convict the appellant under Section 302 IPC without any appeal from the State? No.
2007(2) LAW HERALD (SC) 1615 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.…
Return of Plaint—Territorial Jurisdiction—When suit comes within the purview of section 16(b) and (d) of the code—Section 20 of the code cannot have application.
2007(2) LAW HERALD (SC) 1610 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice P.K. Balasubramanyan Civil Appeal No. 1921 of…
Arbitration—Appointment—Contract stipulates formation of arbitration board—Order of appointment of retired Chief Justice of High Court as sole arbitrator, set aside.
2007(2) LAW HERALD (SC) 1603 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice P.K. Balasubramanyan Civil Appeal No. 1945 of…
Amendment of Pleadings—Courts should be liberal in allowing amendments of pleadings unless serious injustice or irreparable loss is caused to the other side.
2007(2) LAW HERALD (SC) 1594 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice R.V. Raveendaran Civil Appeal No. 2019 of…
Displaced Person–Claim for appointment being oustee of land–Held If there is no scheme, the question of giving any employment would not arise.
2007(2) LAW HERALD (SC) 1592 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice D.K. Jain Civil Appeal No.…
Common Intention—Direct proof of common intention is seldom available and, therefore, such intention can only be inferred from the circumstances appearing from the proved facts of the case and the proved circumstances.
2007(2) LAW HERALD (SC) 1587 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. 634 of…
Murder—Culpable Homicide—For cases to fall within clause (3), it is not necessary that the offender intended to cause death, so long as the death ensues from the intentional bodily injury or injuries sufficient to cause death in the ordinary course of nature.
2007(2) LAW HERALD (SC) 1583 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. 637 of…
Murder—Discrepancies in Evidence—Benefit of doubt—When there are major discrepancies and unexplained injuries on the accused it is an important factor to be taken into account.
2007(2) LAW HERALD (SC) 1578 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. 639 of…