Kerala High Court
Case BriefsHigh Courts

Kerala High Court said that though the security guard was induced to permit the accused to enter the house due to impersonation, there is no allegation that any damage or harm was caused to the security guard. And, as the person neither cheated nor harmed, the offence of Section 419 IPC cannot be attracted.

Case BriefsSupreme Court

Supreme Court: In a huge relief to cricketer S. Sreesanth, the bench of Ashok Bhushan and KM Joseph, JJ has set aside