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Mere accompaniment of uncle to visit court for recording statement under section 164 of CrPC is not good ground or submission to hold that the child was tutored.
Karkardooma Court, Delhi: In a case filed by the State against the two accused Yogender Singh and Suraj under Section 147/148/149/427/436 Penal
Orissa High Court: In an appeal filed challenging the Trial court ruling, convicting the accused under Section 302 of Penal
Supreme Court: In a case where deceased had sustained a gun-shot injury with a point of entry and exit, the 3-judge bench
Supreme Court: The bench of Surya Kant and Aniruddha Bose, JJ has held that the strict principles of evidence and standards of
“… the prosecution has miserably failed to prove the guilt of the accused beyond doubt the appellants therefore must be given benefit of doubt.”
Jharkhand High Court: A Division Bench of Shree Chandrashekhar and Ratnaker Bhengra, JJ. dismissed a criminal appeal challenging the order of trial
Allahabad High Court: This Jail Appeal was filed before the Division Bench of Sudhir Agarwal and Vivek Varma, JJ., under Section 383
Madhya Pradesh High Court: This appeal was filed before a 2-Judge Bench comprising of Sujoy Paul and Nandita Dubey, JJ., against the
Supreme Court: In the case where 5 appellants, convicted under Section 302 read with Section 149 IPC, had approached the Court with