S. 319 CrPC

2023 scc vol. 6 part 5
Cases ReportedSCC Weekly

Criminal Law — Criminal Trial — Circumstantial Evidence — Generally: Principles reiterated relating to essential conditions that must be fulfilled before conviction

Case BriefsHigh Courts

Karnataka High Court: While deciding a criminal petition filed under Section 482 CrPC, a Single Judge Bench comprising of K.N. Phaneendra, J.