acquittal of 6 convicts
Case BriefsSupreme Court

Supreme Court said that a Court of Appeal should be circumspect in overturning its judgment of acquittal, is not a principle that requires reiteration. It has been held time and again that an acquittal will only be overturned in the presence of very compelling reasons.

injured eyewitness
Case BriefsSupreme Court

Supreme Court held the statement of an injured eyewitness to be an important piece of evidence, which cannot be easily discarded by a Court, and that minor discrepancies do not matter.

testimony credibility of injured eyewitnesses
Cases ReportedNever Reported Judgments

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on the credibility of injured eyewitnesses.

Delhi High Court
Case BriefsHigh Courts

The Delhi HIgh Court opined that eyewitness running away and hiding at the time of firing and then coming for the rescue of the deceased is not unnatural as self-preservation is the first instinct of a human being.

Delhi High Court
Case BriefsHigh Courts

The Delhi High Court upheld the Trial Court’s decision of awarding life imprisonment to a man convicted for murdering his wife and assaulting his daughter.

Case BriefsSupreme Court

Supreme Court: Explaining the law on the credibility of the testimony of an interested eye-witness, the bench of NV Ramana and SA

Case BriefsHigh Courts

Uttaranchal High Court: The Court recently addressed a criminal petition in which the appellant had appealed against his conviction by trial court