State Of Bihar Vs Lamboo Sharma @ Munna Sharma @ Sachidanand Sharma
.... r to sentence the accused to an enhanced punishment under Section 236, it is imperative that a charge should have been framed under Section 211(7) of the Cr.P.C. 13. Further, from a bare reading of Section 211(7) Cr.P.C., it would be evident that the accused is to be charged with the previ ...
Patna High Court
Satish S/O. Nagnath Shinde And Others Vs State Of Maharashtra
.... age of enquiry, trial or other proceeding can summon any person as a witness or examine any person in attendance though not summoned as a witness or recall or reexamine any person in attendance though not summoned as a witness or recall and reexamine any person already examined who are expecte ...
bombay high court (aurangabad bench)
Mrs. Meenaz Moloobhay Vs The State of Maharashtra
.... applicable to the partnership firm and the partners. Mr. Shore also challenged the Impugned order of conviction on the ground that the summons were not served personally on the applicants as required u/s 62(2) and (3) of the Cr. P. C. He relies on the recent decision of the Supreme Court in the cas ...
Bombay High Court
Mohanlal Shamji Soni Vs Union of India and another
.... ful means. Therefore, it should be borne in mind that the aid of the section should be invoked only with the object of discovering relevant facts or obtaining proper proof of such facts for a just decision of the case and it must be used judicially and not capriciously or arbitrarily because any imp ...
Supreme Court of India
Suku @ Sukumaran and Others Vs State
.... without due application of mind. It is brought to my notice that the first accused (Sukumaran) has twentytwo convictions against him. Likewise, second accused (Chellappan) has suffered ten convictions. I wonder whether the courts below were cognizant of these facts, when they directed sentences to r ...
High Court Of Kerala
Krishnappa Vs State of Karnataka
.... have marked only the statement leading to the discovery of the cycle. Even the marking of Ex. P. 4 (a) also is not proper as it contains the confessional statement regarding the commission of theft. Only the statement to the effect that he had pledged the cycle wish Sharnappa (P.W. 1) for Rs. 100/- ...
Karnataka High Court
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