Supreme Court suspends sentence of murder convict in custody for past 14 years
The convict was charged with offence under Sections 147, 148, 302 read with Section 149 of the Penal Code, 1860.
The convict was charged with offence under Sections 147, 148, 302 read with Section 149 of the Penal Code, 1860.
While convicting the said accused under Section 304 Part 2 of IPC, the Court sentenced him to undergo imprisonment for 10 years.
“The principle applicable to circumstantial evidence requires that the facts must be consistent with the hypothesis of the guilt of the accused.”
Court of Appeal of the Democratic Socialist Republic of Sri Lanka: A Division Bench of K.K. Wickremasinghe and K. Priyantha Fernando, JJ.,
Court of Appeal of the Democratic Socialist Republic of Sri Lanka: A Division Bench of K.K. Wickremasinghe and K. Priyantha Fernando, JJ.,
Bombay High Court: A Division Bench of P.N. Deshmukh and Pushpa V. Ganediwala, JJ., allowed a criminal appeal filed against the order
Bombay High Court: A Division Bench of B.P. Dharmadhikari and Sandeep K. Shinde, JJ., dismissed an appeal filed against the order of the
Supreme Court: The Bench comprising of Kurian Joseph and S. Abdul Nazeer, JJ., while allowing an appeal directed for a premature release
Supreme Court: The Bench comprising of A.K. Sikri and Ashok Bhushan JJ., addressed an appeal of a convict punished under Sections 302,