Navin Alias Nar Bahadur Baraily Vs State Of Sikkim
.... identity of the Appellant. We do not find any reason to doubt the Prosecution case on this aspect. 9. Addressing the issue of extra-judicial confession, the Appellant was taken to PW-2 for his medical examination, before whom he voluntarily disclosed that he had injured the victim, using ...
Sikkim High Court
Amlesh Kumar Vs State Of Bihar
.... tioned tests and venturing into the reports of the same with meticulous details, the High Court has converted the adjudication of a bail matter to that of a mini trial indeed. This assumption of function of a trial court by the High Court is deprecated.” (Emphasis supplied) ...
Supreme Court Of India
Central Board Of Secondary Education Vs Prema Evelyn D Cruz And Anr
.... ke birth certificate, Official Gazette, Aadhaar card, election card, etc. the same enjoy legal presumption of its correctness in terms of explicit provisions contained in Chapter V of the 1872 Act. The 1872 Act extends such presumption in terms of Section 76 read with Sections 79 and 80 of the 1 ...
Delhi High Court
Vaibhav Vs State Of Maharashtra
.... an the height of the deceased, thereby meaning that the bullet travelled upwards after it left the skull of the deceased. The version of the prosecution is simply that the appellant shot the deceased in the eye and there has been no effort to prove the directions of entry or exit or to explain t ...
Supreme Court Of India
Sarvanarain Tewari And Another Vs State Of UP
.... cised wound by any sharp edged weapon and strangulating the deceased. Reason appears to be simple as the incident happened inside the close door house of accused persons and being neighbours they were natural witnesses of the smoke and burning smell coming out from the house of the accused perso ...
Allahabad High Court
Bickey Pariyar Alias Darjee Vs State Of Sikkim
.... probative value of the birth certificate which was seized in isolation. 29. In the present case, as held earlier, the victim’s mother who would be the most natural person to give evidence about the birth of the victim, has categorically stated that the victim was born on 03.09.2006 and iden ...
Sikkim High Court
Dr.K.R. Leela Devi Vs K.R. Rajaram
.... ports to have been executed is specially denied.” However, Section 69 of the Evidence Act provides the procedure to be followed when the attesting witnesses cannot be examined due to any of the circumstances specified in Section 68. It reads: “69. Proof where no ...
High Court Of Kerala
Adam Veettil Muhammed Saleem Madani, [Died; Lr Impleaded] Vs Perinkadakattil Kamal Sherif
.... ier, there is no evidence to find that the plaintiff and the defendant were so well acquainted with each other and were close friends which prompted the plaintiff to advance amounts to the defendant after borrowing from another person and that too, without interest. 14. Now coming to Ext.A ...
High Court Of Kerala
Shri Labanya Das Vs State Of Assam And 11 Ors
.... ident on the earlier day i.e. 08.03.2002 when the deceased was taken by the accused persons to the Sangha at about 7.30 pm. There the deceased was threatened. Following this, the informant had brought the deceased to Guwahati the next morning. However, on the same day i.e. 09.03.2002 at about 11 ...
Gauhati High Court
Moni Kakati @ Bhupen Ch. Kakati Vs The State Of Assam
.... ascertained as the Doctor who had conducted the post-mortem in his deposition as PW11 did not give any opinion regarding the cause of death. 25. He has submitted that amongst the witnesses, PW2 is the informant who had also deposed regarding confession made by the appellant. Similar d ...
Gauhati High Court
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