Limitation for appeal against acquittal can be condoned: Supreme Court
Supreme Court acknowledged that in case of special law prescribing a limitation period, Section 5 of the Limitation Act would have no application.
criminal appeal
Read why Orissa HC altered brother’s conviction from S. 307 to S. 326 IPC for shooting arrow at brother and causing grievous injury
“The ‘intent’ under Section 307 of the IPC cannot be determined solely by the severity of the harm done to the injured.”
Honour Killing | Supreme Court commutes death sentence of man who killed newly married sister and her paramour
“It is well-settled law that awarding of life sentence is a rule and death is an exception. The application of the rarest of rare case principle is dependent upon and differs from case to case.”
When evidence unambiguously proves the guilt, absence of motive cannot weaken the conclusions: Supreme Court
The Supreme Court refused to grant the benefit of General Exception of unsoundness of mind under IPC in favour of the appellant, since he failed to discharge his burden of proof.
Madras High Court | Materials must be placed before the Court in order to extend the period of remand
Madras High Court: In a criminal appeal filed challenging the extension of the remand period from 90 days to 180
Kerala High Court upholds conviction of a father for sexually assaulting his minor daughter
“In a tradition-bound society like ours, particularly in rural areas, it would be quite unsafe to throw out the prosecution case merely on the ground that there was a delay in lodging the FIR.”
Lapse of a long period in deciding appeal cannot be a ground to award disproportionate and inadequate punishment: SC
Supreme Court: The bench of MR Shah* and BV Nagarathna, JJ has held that merely because a long period has lapsed by
Right of residence under DV Act is exclusive to and isolated from any right that may arise under S. 9 of Hindu Marriage Act, 1955: Del HC
Delhi High Court: Chandra Dhari Singh, J., addressed a matter wherein the right of residence was claimed by the wife. In the
HP HC | Sole independent witness credible enough to decide a case; Appeal against acquittal dismissed
Himachal Pradesh High Court: Anoop Chitkara, J., dismissed an appeal filed to challenge the acquittal of the respondents-accused, for causing simple hurt
Ori HC | Delay in lodging FIR in rape cases cannot be used as a ground against prosecution’s case
Orissa High Court: S.K. Sahoo, J. dismissed a criminal appeal for the acquittal of the appellant under Section 376 of the Penal
Raj HC | High Court reduces sentence due to improper facts presented by prosecution
Rajasthan High Court: A Division Bench of Sandeep Mehta and Abhay Chaturvedi, JJ. partly allowed a criminal appeal wherein they reduced the
Bom HC | Ayurvedic certificate holder who trespassed into field of Allopathy thereby causing death of two persons convicted for causing death by negligence
Bombay High Court: Swapna Joshi, J. partly allowed a criminal appeal and altered the conviction of the appellant — an Ayurvedic certificate holder
Bom HC | ‘Luxurious litigation’ by litigants wanting to ferment their ego needs to be curbed; criminal appeal dismissed with costs where complaint turned dormant
Bombay High Court: V.M. Deshpande, J. dismissed a criminal appeal and imposed costs of Rs 5000 on the appellant for filing the
Compliance of Section 50 NDPS Act mandatory; plea that accused waived off right by consenting to search by raiding party not sustainable: Del HC
Delhi High Court: A Single Judge Bench comprising of C. Hari Shankar, J. allowed a criminal appeal filed against the judgment of the
Conviction reversed due to failure of police to communicate right of the accused under Section 50 NDPS Act
Himachal Pradesh High Court: Chander Bhushan Barowalia, J., allowed a criminal appeal filed against the judgment of the trial court whereby the