Guddu Kumar Yadav @ Guddu Yadav Vs State Of Bihar
.... of judgments have held that there must be a complete chain of evidence which would lead to conclusion that the appellant was the only person who could have committed the offences and none else in a case of circumstantial evidence. It is well settled law of evidence that there must be direct evid ...
Patna High Court
Indrajeet Paswan @ Indrajeet Rai @ Indrajeet Kumar Vs State Of Bihar
.... ppear on the said date. 17. P.W.-4 is the constable, who has submitted the seized articles before the Court, which is at Exhibit article I. It was testified by him that he has no personal information as to when and from whom the items were recovered. Therefore, much weightage need not be gi ...
Patna High Court
Ravi Kant Vs Bandana Kumari
.... a Kumari and was deposing falsely. The witness further denied that the photographs were forged and he has wrongly identified it. The witness further denied the suggestion that the contention about marriage being solemnized at Ashok Dham was not correct as the respondent stated about her marriage ...
Patna High Court
K. Senthil Kumar Vs Vigilance Investigation Bureau
.... d thus the act of the petitioner has caused loss of revenue to the tune of Rs. 7,46,66,669/-. 12. It is next alleged that despite carrying out the exercise for reassessment of holding tax, the petitioner kept the fine on hold in a pre-planned manner so that no order would be passed with a v ...
Patna High Court
Murari Singh Vs State Of Bihar
.... such circumstances, the minor peccadilloes of the I.O. of not investigating or inquiring about the association of the deceased with a private Militia (Azad Hind Fauj) and recording the statement of persons residing in the neighbourhood of the place of occurrence or persons participating in the ...
Patna High Court
Kamlesh Kumar Singh Vs Union Of India
.... uments are of the year 2013, having regard to the fact that process of recruitment has commenced in the year 2014. Thereafter, as on 2014 whatever the instructions for the purpose of filling up of vacancies were required to be taken note of. However, Letter No. STA/22-12/BG-West/III dated 12.03. ...
Patna High Court
M/S Micro Zone Vs Union Of India
.... cation before the issuance of this notification, for filing an appeal under sub- section (1) of Section 107 of the said Act. 5. No appeal under this notification shall be admissible in respect of a demand not involving tax. 6. The provisions of Chapter XIII of the Central Goods and Se ...
Patna High Court
Brahmdeo Ram Vs State Of Bihar
.... hat though they have claimed to be the eye witnesses they do not appear to be so. As per their own evidence, they are chance witnesses. Further, they are highly interested witnesses on whose deposition only it may not be safe for this court to uphold the finding of conviction recorded by the tri ...
Patna High Court
Saddam Hussain @ Daddam Hussain Vs State Of Bihar
.... rocedure therefor. We consider it apt to reproduce Section 216 of the CrPC, which reads as under: - " 216. Court may alter charge .—(1) Any Court may alter or add to any charge at any time before judgment is pronounced. (2) Every such alteration or addition shall be read and expla ...
Patna High Court
Satyamanu Kumar Singh Vs State Of Bihar
.... he State of Bihar contended that there is no error and irregularities in judgment of conviction and order of sentence passed by the Sessions Court and specifically contended that 164 statement of the victim clearly disclose that the accused has committed rape on the victim, therefore, prayed to ...
Patna High Court
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