Minor A Thr Her Mother S Vs State & Anr
.... an be invoked in such a situation and wherever found so permissible, the pregnancy can be directed to be terminated. 19. This Court Minor S (Thr. Mother M) Vs. State & Anr.: W.P. (Crl.) No. 1804/2025: (DoD: 29.05.2025) has observed as under:- “....... .......... 27. This ...
Delhi High Court
State Of Delhi Vs Mamta Sehgal
.... een appreciated in the correct perspective by relying on the Site Plan. The specific role had been ascribed to the Respondent/Accused by the Complainant in his testimony which has been overlooked. It is, therefore submitted that the impugned Judgment be set aside and the Respondent be convicted. ...
Delhi High Court
State Vs Mohan @ Sonu
.... grandmother, who was the material witness, was neither cited as witness nor examined. 15. PW-2, the prosecutrix herself, who was about five years old at the time of the incident, in her testimony which was recorded in question answer form, deposed that Uncle (accused/Respondent) had asked h ...
Delhi High Court
Rakesh Singh Vs State Of Bihar
.... ence of the witnesses examined in the case, it would be instructive to refer to the criteria for appreciation of oral evidence. While appreciating the evidence of a witness, the approach must be whether the evidence of the witness read as a whole appears to have a ring of truth. Once that impres ...
Patna High Court
Prem Shankar@ Raju Vs State Of Nct Of Delhi
.... that she was his cousin. The applicant being forcefully kept by the appellant for three days, without having raised any alarm to the neighbors was highly improbable in the opinion of the learned ASJ. It was noted that the while the victim claimed that she did not have access to her phone, it was ...
Delhi High Court
Dhiran Chettri Vs State Of Sikkim
.... 22, at around 10.00 a.m. she went to ―S‖ bazaar and stayed there and after some time her phupu (PW-3) came and she went with her to the police station. (iv) Contrary, to her earlier statement that she had met only her brother near the butchers shop and he took her to the police ...
Sikkim High Court
Ram Bhakta Rai @ Ram Kumar Rai @ Bhaktey Vs State Of Sikkim
.... of the victim, while returning from a nearby shop, witnessed the Appellant raping the victim in the nearby field. She intervened and beat them both with a stick and reported the matter to the local Panchayat Member PW-3. Investigation revealed that, the Appellant had forcibly taken PW-2 to the f ...
Sikkim High Court
State Of Nct Of Delhi Vs Shiv Mohan
.... ld be granted.” (emphasis supplied) 18. The learned Trial Court vide the impugned judgment acquitted the accused/respondent for the charged offences on the ground that there were material inconsistencies in the depositions made by the prosecutrix and her husband. 19. ...
Delhi High Court
State Of Nct Of Delhi Vs Satish Kumar Mandal
.... that the judgment of acquittal recorded by the trial court could not be said to be “perverse” and, hence, no leave should be granted.” (emphasis supplied) 13. The learned Trial Court vide the impugned judgment acquitted the accused/respondent for the said offences on the g ...
Delhi High Court
Shabir Ahmed Shah Vs National Investigation Agency
.... ments. In this regard, our attention was also drawn to the statements of AW-67 and AW-79. Furthermore, the inflammatory speeches made by the Appellant and as can be seen in the videos recovered by the Investigation Agency unearth the true nature and intention of the Appellant to support the mili ...
Delhi High Court
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