Mithilesh Chauhan @ Khacharwa Vs State Of Jharkhand
.... in lodging the FIR without any explanation for it. Mother of the deceased (P.W. 1), has not supported the prosecution case and was declared hostile. P.W. 4 and P.W. 5, who are independent witnesses, and were from the same neighborhood, who have also not supported the prosecution case and were de ...
Jharkhand High Court
Sita Ram Singh Vs State Of Jharkhand
.... of hyoid bone. IV. Sharp cut injury 3 ½” x ½’ x 1” below left ear. V. Sharp cut injury 2 ½” x 1” x 2-3” on the front of chest wall. 10. The deceased died a homicidal death, is established and is not under challenge. On close scrutiny of prosecution evidence, it is app ...
Jharkhand High Court
Abhishek Krishna Gupta Vs State Of Jharkhand
.... ity to him, the matter was adjourned and that is how it is listed today. Today, again he is not present. The office has raised maintainability aspect of filing the contempt petition in person by an advocate against a practicing advocate of this Court. 2. Prima facie, it appears that after f ...
Jharkhand High Court
Shriram General Insurance Co. Ltd Vs Kavita, W/o Late Balram Mahato
.... d also contrary to the law applicable regarding the maintainability of appeal of the Insurance Company on the question of quantum of compensation in the absence of permission to be obtained by it from the Tribunal under Section 170(b) of the MV Act. In view of the aforesaid reason, the High Cour ...
Jharkhand High Court
Hussain Sheikh Vs State Of Jharkhand
.... se. He stated that the occurrence took place four years ago when a fair was organized in the village. He stated that parents of the deceased were not alive as such, the deceased was living with him and he was looking after her. On Wednesday, when he did not find Noorbano, he asked whereabouts of ...
Jharkhand High Court
Bhuneshwar Hazam Vs State Of Jharkhand
.... e doubt or not. Since there is no eye witness of murder, the entire case is based on circumstantial evidence. The circumstances are (i) previous animosity (ii) land dispute and pendency of cases (iii) appellants assaulting the deceased and kidnapping him in a gunny bag at night (iv) appellants c ...
Jharkhand High Court
Sanjay Kumar Vs State Of Jharkhand
.... ed by sharp cutting cum pointed weapon and the death was due to hemorrhage and shock due to injury on heart. Both the prosecution and the defence has admitted that deceased died because of stab injuries and she was stabbed. Thus, there is no doubt about the fact that death of th ...
Jharkhand High Court
Ketari Bala Dasi Vs State Of Jharkhand
.... ncidence and the judgment of conviction and sentence is based on conjecture and surmises. As per the post-mortem examination report, cause of death was due to Asphyxia as a result of strangulation. The specific defence of the appellant is that the deceased died because of being covered by warm c ...
Jharkhand High Court
Mahendra Yadav Vs State Of Jharkhand
.... k by a Sari. This evidence dispels any doubt regarding the homicidal death of the deceased, and the dead body having been thrown in the well by tying it with her Sari so as to cause it to submerge in the water and for disappearance of the evidence. 10. Appellant- Brajesh Yadav has not dispu ...
Jharkhand High Court
Ainul Khan Vs State Of Jharkhand
.... ppellant. She has vouched to the presence of the P.W. 7 at the time of incidence. P.W. 7- Aziz Khan has deposed that he reached the place of occurrence on hulla and saw injuries all over the body of the deceased. He has also stated about the almost regular altercation that took p ...
Jharkhand High Court
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