Peram Venkata Reddy Vs State Of Andhra Pradesh
.... evidence available against the Appellant. As the prosecution proved the guilt of the Appellant beyond reasonable doubt, the learned Trial Court rightly convicted the Appellant for the offence under Section 135(1)(a)(b) of ‘the Act’. 5. With regard to the sentence, Section 135(1)(a)(b) of ‘t ...
Andhra Pradesh High Court - Amaravati
Lilaben Vs State Of Gujarat & Anr
.... recording of reasons, which, of course, can only be possible after due consideration [See: State of Haryana v. Hasmat (2004) 6 SCC 175; Vijay Kumar v. Narendra (2002) 9 SCC 364 and Ramji Prasad v. Rattan Kumar Jaiswal (2002) 9 SCC 366]. The rationale behind such power is appropriately cap ...
Supreme Court Of India
Kamlesh S/o. Narayan Dubey Vs State Of Maharashtra
.... ssaulted, at what part and how many injuries were on the person of the deceased. Alternatively, the appellants have stated that the case comes under Exception 4 to Section 300 of the Indian Penal Code. 10. Further it is argued that there is no seizure of vehicle. The vehicle was not noted ...
Bombay High Court (Nagpur Bench)
Mohammed Mustak Vs State Of Orissa
.... by the time the appellant was forwarded to the Court, it was incumbent on the part of the I.O. to send such statements along with the forwarding report and the arrest memo etc. but the I.O. has only sent two sheets of 161 Cr.P.C. statement of the witness and not the rest. The defence has put sp ...
Orissa High Court
Sk. Asif Alli @ Md. Asif Iqbal Vs State Of Orissa
.... with a reference, in the light of conflict of opinion on the subject and taking notice of the decision in Bachan Singh Vrs. State of Punjab (1982) 3 SCC 24, wherein, stress was laid on fairness afforded to a convict by a separate hearing as an important safeguard to uphold imposition of death s ...
Orissa High Court
Narendra Kumar Vs State Of Kerala
.... possession of the stolen property assumes significance in the sense that, when the case rests on circumstantial evidence, the failure of the accused to offer any satisfactory explanation for his possession of the stolen property though not an incriminating circumstance by itself would yet enable ...
High Court Of Kerala
Birsha Murah Vs State Of Assam
.... mlal Mirdha [P.W.3] and the Report was submitted by Dr. Rohini Borkotoki, who was the then Superintendent of M/s Sanjivani Diagnostics & Hospital, Dibrugarh. He stated that he was acquainted with the signature of Dr. Rohini Borkotoki as he worked with Dr. Borkotoki for several months in M/s ...
Gauhati High Court
Bhairapu Chinna Rajaiah Balaraju Vs State Of Telangana
.... ining puberty. P.W.5, resident of Harijanwada, Kamareddy turned hostile. 9. P.W.6 was the panch witness for inquest panchanama and also for scene of offence panchanama. P.W.7 was the resident of Kamareddy, but he turned hostile. P.W.8 was the V.R.O., Kamareddy, who acted as panch witness fo ...
High Court For The State Of Telangana:: At Hyderabad
Dipjyoti Dhar @ Joy Dhar Vs State Of West Bengal & Ors.
.... X1 ½” incised lying about 2 and ½” right elbow. 2. One bruise over an area of about 2” X1 ½ “ one around the left eye one abrasion * ¼ X 1” on the inner side of the middle of the upper lip. 3. One bruise 2”X1” transversely placed below…(torn condition). 4. One sharp cutting would ...
Calcutta High Court (Appellete Side)
Dudule Sanjeev, Nanded Dt, Maharashtra State. Vs State Of Telangana
.... face. She stated that accused and her sister were living together and were attending the labour work in brick batti and there were disputes between them and she does not know the reason for the disputes. She further stated that her sister married another person prior to living with the accused a ...
High Court For The State Of Telangana:: At Hyderabad
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