Section 161 CrPC Archives

Allahabad High Court| No illegality in taking written statement of witness under Section 161 CrPC when reduced into writing in presence of witnesses as well as I.O.

A written statement sent by post or deliver by another person, may not fall under ‘to examine orally' but a written statement submitted by witness himself to I.O., and if the I.O. has assured its genuineness and reduced it in writing, shall be a statement duly recorded under Section 161 CrPC.

Case Briefs High Courts

Allahabad High Court observes statements of victim and informant unreliable, when not supported by medical evidence; Releases the accused convicted for Rape

Allahabad High Court: In an appeal against the decision of the Trial Court whereby the accused/appellant has been convicted and sentenced to

Case Briefs High Courts

Del HC | Accused allowed to confront witness with reference to answer given by him in cross-examination; Law on S. 145 Evidence Act and Ss. 161 & 162 CrPC restated

Delhi High Court: Brijesh Sethi, J., allowed a criminal writ petition filed under Article 226 of the Constitution read with Section 482 CrPC

Case Briefs High Courts

J&K HC | Prima facie evidence enough for framing of charges, evidence beyond reasonable doubt is not required for same

Jammu & Kashmir High Court: Tashi Rabstan, J. upheld the finding of the revisional court as it was found to be well

Case Briefs High Courts

P&H HC | Comprehensive directions for fair and expeditious trial, and witness protection issued by Court

Punjab and Haryana High Court: A Division Bench of Rajiv Sharma and Harinder Singh Sidhu, JJ. dismissed an appeal initiated against the

Case Briefs High Courts

Bom HC | Unsatisfactory explanation for delay in recording of statements of witnesses under S. 161 CrPC proves fatal to prosecution case, conviction reversed

Bombay High Court: P.N. Deshmukh and Pushpa V. Ganediwala, JJ. allowed an appeal filed against the order of the Sessions Judge whereby the

Case Briefs High Courts

Delhi HC directs the use of advanced technological methods for digital recording and storage of statements under Section 161 CrPC

Delhi High Court: A Division Bench comprising of Vipin Sanghi and I.S. Mehta, JJ. took notice of the status report filed by

Case Briefs High Courts

Action Report| Establish Information retrieval mechanism by using ‘cloud computing’ technology in regard to recording of proceedings: Delhi HC

Delhi High Court: The Division Bench comprising of Vipin Sanghi and I.S. Mehta, JJ., pronounced an order in regard to the action

Case Briefs Supreme Court

Accused charged for rape acquitted on the basis of “benefit of doubt” of prosecutrix being a consenting party

Supreme Court: The Bench comprising of Ranjan Gogoi, Navin Sinha, and K.M. Joseph, JJ., allowed an appeal and acquitted the accused-appellant for