Section 302 IPC Archives | Page 2 of 3

Cal HC | Harassment by in-laws for woman’s black complexion is cruelty under S. 498-A IPC; Husband convicted for murdering wife over her black complexion

Calcutta High Court: A Division Bench of Sahidulla Munshi and Subhasis Dasgupta, JJ., upheld the conviction of accused-husband under Section 498-A IPC for the

Case Briefs High Courts

Jhar HC | Conviction for murder reversed for non-corroboration of unreliable and untrustworthy testimony of deceased’s daughter

Jharkhand High Court: A Division Bench of Shree Chandrashekhar and Ratnaker Bhengra, JJ. acquitted the accused-appellant of the charge under Section 302 of

Case Briefs High Courts

Ori HC | Conviction for murder under S. 302 IPC altered to S. 304 Part-I on grounds of lack of premeditation and motive

Orissa High Court: A Division Bench of Pramath Patnaik and Dr A. K. Mishra JJ. modified the conviction given by the trial

Case Briefs High Courts

Bom HC | Act of pouring kerosene on the person of deceased and setting her on fire amounts to culpable homicide amounting to murder

Bombay High Court: A Division Bench of S.M. Gavhane and T.V. Nalawade, JJ., while partially allowing the appeal, held that, “…with regard to

Case Briefs High Courts

Bom HC | [Robbery or Dacoity with use of deadly weapon] Trial Court’s decision upheld for offence punishable under Ss. 302 & 392 IPC – Deceased found with knife pierced in chest

Bombay High Court: A Division Bench of Surendra P. Tavade and Ranjit More, JJ., while dismissing the present appeal upheld the trial

Case Briefs High Courts

Bom HC | “Person who pours kerosene on someone and sets him on fire has no right to say that he had no knowledge that it would cause death” – Conviction under S. 302 IPC upheld

Bombay High Court: A Division Bench of M.G. Sewlikar and T.V. Nalawade, JJ., upheld the decision of the trial court to convict

Case Briefs High Courts

Bom HC | “Conduct cannot be seen divorced from totality of circumstances”; Conviction altered from S. 302 to 304 Part-II IPC

Bombay High Court: A Division Bench of Ranjit More and Surendra P. Tavadae, JJ., while disposing of the present appeal altered the

Case Briefs High Courts

Jhar HC | Minor inconsistencies, exaggerations or embellishments in testimonies of eye-witness does not throw prosecution’s case into the winds

Jharkhand High Court: A Division Bench of Shree Chandrashekhar and Ratnaker Bhengra, JJ. dismissed a criminal appeal challenging the order of trial

Case Briefs High Courts

Bom HC | Murder convict set free where dying declaration had deceased’s thumb impression with clear ridges despite 100 percent burn injuries

Bombay High Court: A Division Bench of P.N. Deshmukh and Pushpa V. Ganediwala, JJ., allowed a criminal appeal filed against the order

Case Briefs High Courts

Gau HC | Conviction for murder set aside where ‘reverse burden’ wrongly shifted on accused to prove innocence, law regarding S. 106 Evidence Act restated

Gauhati High Court: A Division Bench of Mir Alfaz Ali and Nani Tagia, JJ., allowed an appeal filed against the order of the

Case Briefs High Courts

Bom HC | Stray sentences appearing in disclosure memo given by accused under S. 27 of Evidence Act cannot be pressed into service by him in defence

Bombay High Court: A Division Bench of B.P. Dharmadhikari and Sandeep K. Shinde, JJ., dismissed an appeal filed against the order of the

Case Briefs High Courts

P&H HC | Sentencing system must be based on a delicate balance of the aggravating and mitigating factors and the circumstances in which crime is committed

Punjab and Haryana High Court: A Division Bench of Rajiv Sharma and Harinder Singh Sindhu, JJ., disposed of the appeal of a

Case Briefs High Courts

Del HC | Evidence of hostile witness is not inadmissible altogether, Court may rely on the dependable part thereof

Delhi High Court: A Division Bench of Siddharth Mridul and Anu Malhotra, JJ. dismissed an appeal filed against the Judgment of the trial

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

Tri HC | “Executive Magistrates and doctors not well trained in technical aspects of recording dying declaration”: rational approach for administering justice to be recorded

Tripura High Court: A Division Bench of S. Talapatra and Arindam Lodh, JJ. dismissed an appeal filed against the decision of the Sessions

Case Briefs High Courts

Jhar HC | ‘Made him believe’ goes against the fundamental principle of criminal jurisprudence, any accusations made on the premise is a grave mistake

Jharkhand High Court: The Division Bench of Shree Chandrashekar and Deepak Roshan, JJ. dismissed a petition on the ground that prosecution has

Case Briefs High Courts

Bom HC | Conviction on basis of dying declaration to be only after strict scrutiny as accused has no opportunity to cross-examine deceased

Bombay High Court: A Bench of B.P. Dharmadhikari and Prakash D. Naik, JJ. allowed a criminal appeal and set aside the decision of

Case Briefs High Courts

All HC | Eye-witness statement cannot be discarded on ground of close relationship with deceased if the evidence inspires confidence

Allahabad High Court: This Jail Appeal was filed before the Division Bench of Sudhir Agarwal and Vivek Varma, JJ., under Section 383

Case Briefs High Courts

Tri HC | Strict proof required to prove plea of alibi; law regarding burden of proof explained

Tripura High Court: A Bench of S. Talapatra and Arindam Lodh, JJ. allowed an appeal filed against the Judgment of the trial court

Case Briefs High Courts

P&H HC | Suspicion, however strong, cannot take place of the positive proof and cannot be made basis of conviction

Punjab And Haryana High Court: The Bench of Rajiv Sharma and Kuldip Singh, JJ., dismissed the application filed under Section 378(4) CrPC