Bom HC | Magistrate’s wide jurisdiction to acquit the accused under S. 256 (1) CrPC explained
Bombay High Court: K.R. Shriram, J., dismissed a criminal appeal filed against the order of the Metropolitan Magistrate whereby he had acquitted the
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Tri HC | Accused under Section 498-A acquitted in light of improvements in testimony of related witnesses
Tripura High Court: The Bench of S. Talapatra, J. reversed the order of the trial court convicting the appellant for offence punishable under Section
Man accused of raping daughter acquitted after his death in light of one-sided investigation and unfair trial
Delhi High Court: Observing the approach of the trial court to be wholly misdirected and erroneous, a Single Judge Bench comprising of R.K.
Pakistan SC acquits woman convicted of blasphemy due to inconsistencies in prosecution case and failure to prove case beyond reasonable doubt
Supreme Court of Pakistan: A Three-Judge Bench comprising of Mian Saqib Nisar, Asif Saeed Khan Khosa and Mazhar Alam Khan Miankhel, JJ.
SC reaffirms conviction of accused caught in a trap by Anti Corruption Bureau
Supreme Court: The Bench comprising of Ranjan Gogoi and R. Banumathi, JJ. reversed the decision of the Gujarat High Court which had