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Supreme Court said that the cherished principles or golden threads of proof beyond reasonable doubt which runs through the web of our law should not be stretched morbidly which was done by the Courts below.
“The suspicion howsoever strong cannot take place of proof.”
Bombay High Court: The Division Bench of Sadhana S. Jadhav and Milind N. Jadhav, JJ., allowed an appeal which was filed against
Allahabad High Court: The Division Bench of Ramesh Sinha and Rajeev Singh, JJ., upheld the capital punishment of a man who murdered
Bombay High Court: A Division Bench of Surendra P. Tavade and Ranjit More, JJ., while dealing with a case in regard to
Supreme Court: A Bench comprising of R. Banumathi and Indira Banerjee, JJ. while deciding an appeal against the conviction of appellant under
Gauhati High Court: The conviction and sentence awarded to the appellants in a criminal case for the offences punishable under Section 302
Chhattisgarh High Court: Order of conviction and sentence passed against the accused-appellants by the trial court under Section 302 of IPC was
Chhattisgarh High Court: The Conviction of Accused 1-appellant in a criminal case for offences punishable under Sections 302 and 201 read with
Karnataka High Court: While deciding a criminal petition, a Single Judge Bench of Rathnakala, J. enlarged the petitioner on bail holding that