Shivam Maurya Vs State Of U.P
.... ile who has committed an offence and has been dealt with under the provisions of this Act shall not suffer disqualification, if any, attaching to a conviction of an offence under such law. (2) The Board shall make an order directing that the relevant records of such conviction shall be rem ...
Allahabad High Court
Surabuddin @ Surab Ali @ Chhrub Ali@ Sarab Ali Vs State Of West Bengal
.... eported in AIR (1992) SC 2043 as referred by the State respondent. In our considered view, the omission of a rape victim to narrate the incident of rape, if goes clearly explainable, could not be taken to be fatal for the prosecution, simply because the victim was not examined to testify the al ...
Calcutta High Court
Raju Vs State Of Haryana
.... istant Commissioner of Police, Bhondsi, Gurgaon to the effect that his date of birth was 12.07.1984, thereby claiming the benefit of the 2000 Act. This plea was rejected on the grounds of failure to raise the plea of juvenility before the Trial court; nonproduction of birth certificate in spite ...
Supreme Court Of India
Siba Bisoyi Vs State of Odisha
.... d the certificates issued by Seventh Day Adventist School, Gopabundhunagar, Hillpatna, Berhampur (Ex. 2 and 3) and the admission register maintained by the school, indicates that the date of birth of the appellant was 01.08.1992. In light of section 7A of JJ Act read with Rule 12 of JJ Rules, the af ...
SUPREME COURT OF INDIA
Siba Bisoyi Vs State of Odisha
.... d the certificates issued by Seventh Day Adventist School, Gopabundhunagar, Hillpatna, Berhampur (Ex. 2 and 3) and the admission register maintained by the school, indicates that the date of birth of the appellant was 01.08.1992. In light of section 7A of JJ Act read with Rule 12 of JJ Rules, the af ...
SUPREME COURT OF INDIA
Dibakar Roy and Others Vs The State of West Bengal
.... ed saree and other wearing apparel of the deceased produced by constable Parameswar Adhikary. He identified the seizure list made by him. He stated that he had arrested the accused appellants on 12th June, 2008. 37. From the cross-examination it appears that the place of occurrence was a pond of ...
CALCUTTA HIGH COURT
Bandhan Mahto and Others Vs The State of Jharkhand
.... iving of a certain or small amount of wheat and garlic to the appellants by the deceased family is a normal activity between relations. Further, there is no evidence of cruelty or demand of dowry before the death of the deceased. 14. Counsel for the appellant also relied on certain judgments rega ...
JHARKHAND HIGH COURT
Harendra Pathak and Others Vs The State of Bihar
.... the informant, the three deceased and others who after forming an unlawful assembly had come on to the plot and had started cutting the Jamun tree and when they were resisted, the informant and others assaulted appellant Radheshyam Pathak and others for which Ext. B the First Information Report of t ...
Patna High Court
Mangli Vs State
.... eased are proof of fact that after unnatural carnal intercourse/offence with Veerpal, he was killed by some sharp edged weapon, which resulted in the ante-mortem incised injuries found over body of the deceased. 11. Learned counsel for the appellant contended that there was no eye-witness of eith ...
Allahabad High Court
Manglee Vs State
.... deceased are proof of fact that after unnatural carnal intercourse/offence with Veerpal, he was killed by some sharp edged weapon, which resulted in the ante-mortem incised injuries found over body of the deceased. 11. Learned Counsel for the appellant contended that there was no eye witness of ...
Allahabad High Court
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