supreme court judgment on section 313 of crpc
Case BriefsSupreme Court

Supreme Court proceeded with the fact that the only circumstance appearing against the appellant was not put to him in the statement under Section 313 of CrPC.

Case BriefsHigh Courts

Delhi High Court: Subramonium Prasad, J., addressed a matter with regard to offences under Section 138 of Negotiable Instruments Act, 1881. Instant

Case BriefsHigh Courts

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 BriefsHigh Courts

Calcutta High Court: A Division Bench of Joymalya Bagchi and Suvra Ghosh, JJ. upheld the conviction of the appellants for the commission

Case BriefsHigh Courts

Allahabad High Court: Rajeev Misra, J. while allowing the criminal revision set aside the conviction and sentence awarded to the revisionist passed

Case BriefsHigh Courts

Himachal Pradesh High Court: Chander Bhusan Barowalia, J. dismissed a petition finding no merit in the appeal as when two reasonable conclusions are

Case BriefsHigh Courts

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

Case BriefsHigh Courts

Bombay High Court: Sadhana S. Jadhav, J. allowed an appeal filed against the decision of the trial court whereby the appellant was convicted

Case BriefsSupreme Court

Supreme Court: A Bench comprising of Rohinton F. Nariman and Navin Sinha, JJ. allowed criminal appeal filed against the judgment of Gauhati High