Burn Injuries Archives

‘Contradictory Dying Declarations containing consistent statements about abuse and cruelty can be considered’;Telangana High Court upholds conviction of husband

The Telangana High Court upheld the conviction of a husband under Section 498A of Penal Code, 1860 (IPC) despite there being contradictions in the dying declarations as there were consistent statements about abuse and cruelty committed on the wife in all the dying declarations.

Case Briefs High Courts

Dying declaration is by itself sufficient to convict an accused of accusation levelled against him provided dying declaration is found to be voluntary, truthful and hence, could inspire confidence of Court: Bom HC

Bombay High Court: While addressing a matter with regard to a husband setting ablaze his wife, the Division Bench of Sadhana S.

Case Briefs High Courts

Raj HC | Allegation of woman set ablaze in view of dowry demand dismissed; Prosecution theory of homicidal death sheer exaggeration

Rajasthan High Court: A Division Bench of Sandeep Mehta and Kumari Prabha Sharma, JJ., dismissed the allegations of dowry demand, cruelty against the

Case Briefs High Courts

Bom HC | Act of pouring kerosene on the person of deceased and setting her on fire amounts to culpable homicide amounting to murder

Bombay High Court: A Division Bench of S.M. Gavhane and T.V. Nalawade, JJ., while partially allowing the appeal, held that, “…with regard to

Case Briefs High Courts

Bom HC | “Conduct cannot be seen divorced from totality of circumstances”; Conviction altered from S. 302 to 304 Part-II IPC

Bombay High Court: A Division Bench of Ranjit More and Surendra P. Tavadae, JJ., while disposing of the present appeal altered the

Case Briefs Tribunals/Commissions/Regulatory Bodies

NHRC notice to Bihar Govt. over burning of sexual assault victim by her tormentor in Muzaffarpur

The National Human Rights Commission, NHRC, India has taken suo motu cognizance of media reports that in Muzaffarpur district of Bihar, a

Case Briefs High Courts

Bom HC | In-laws acquitted of offences under Ss. 306 and 498-A, veracity of dying declaration of deceased doubted

Bombay High Court: In absence of convincing evidence for sustaining the conviction of the appellants (in-laws), Sadhana S. Jadhav, J. reversed the trial