Joseph P. George Vs Binu Koshy K.M
.... finally decided in the maintenance proceedings. 3. Considering the requirement of the respondent and the means of the petitioner, the interim maintenance granted by the Family Court appears to be absolutely reasonable. I see no reason to interfere with the said order. 4. The learned c ...
High Court Of Kerala
Muraharirao Surya Sundara Patnaik Simhagiri Vs Balaga Sridhara Rao, S/O. Late Sriramulu & Ors.
.... without any conditions. Therefore, when the appellants sought a blanket order, the Court had to determine whether the case fell under an exception. Consequently, when an application is filed by the appellant under Section 389 Cr.P.C. for the suspension of sentence, it is presumed that the appell ...
Andhra Pradesh High Court - Amaravati
Muraharirao Surya Sundara Patnaik Simhagiri Vs Balaga Sridhara Rao, S/O. Late Sriramulu & Ors.
.... ithout any conditions. Therefore, when the appellants sought a blanket order, the Court had to determine whether the case fell under an exception. Consequently, when an application is filed by the appellant under Section 389 Cr.P.C. for the suspension of sentence, it is presumed that the appella ...
Andhra Pradesh High Court - Amaravati
Valiyakambrath Sreedharan @ Thamban Vs Kerala State
.... conduct of the petitioner in the above regard would definitely amount to mental cruelty of the highest grade which had driven his wife and daughters to commit suicide. There is absolutely no illegality or impropriety in the finding of the Appellate Court that the prosecution has successfully est ...
High Court Of Kerala
Basheer Vs Kerala State Of Kerala
.... no legal sanctity for the identification of the petitioner by the victim. 4. Heard the learned counsel for the petitioner and the learned Public Prosecutor representing the State of Kerala. 5. It is true that there had been inordinate delay exceeding 16 years in the registration of t ...
High Court Of Kerala
State Of Jharkhand & Others Vs Vikash Tiwary @ Bikash Tiwary @ Bikash Nath
.... the State is at the instance of the State Government, in cases where the prisoner is confined in circumstances mentioned by clauses (a) to (d) of sub-section (1); and subject to the order and under the control of the State Government, the Inspector General of Prisons is empowered to remove any ...
Supreme Court Of India
Mahendra Awase Vs State Of Madhya Pradesh
.... eads as under:- “306. Abetment of suicide. If any person commits suicide, whoever abets the commission of such suicide, shall be punished with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.” 12. Section 107 of the IPC re ...
Supreme Court Of India
Kuldeep Singh Vs State Govt. Of Nct Of Delhi
.... rt. What adds to the seriousness of the offence and is distressing is also the fact borne out from the post-mortem report of the victim, which shows as to how brutally the victim was murdered. The post-mortem report in this case opined that “Asphyxia due to manual smothering and strangulation an ...
Delhi High Court
Sebastain Joseph Vs State Of Kerala
.... ala. 5. It is seen from the first information statement given by the de facto complainant that the accusation against the petitioners herein is that she was subjected to discrimination by them at the house of her husband for the reason that the dowry brought by the de facto complainant was ...
High Court Of Kerala
Shanavas.M Vs State Of Kerala
.... for the petitioner, the learned Public Prosecutor and the learned counsel representing the second respondent. 6. As already stated above, the allegation of inflicting voluntary hurt upon the second respondent has been raised against the first accused who allegedly pushed the second respond ...
High Court Of Kerala
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