Yadaram Laxminarayana Vs State Of A.P.
.... ing to do with either the harassment of the deceased or her death, for which reason, A2 to A4 were acquitted. The State did not prefer any appeal against the acquittal of the accused A2 to A4 or the acquittal of A1 under Section 302 of IPC. 6. As seen from the evidence of P.W.1 and the othe ...
High Court For The State Of Telangana:: At Hyderabad
Gopal Kaurav Vs The State of Madhya Pradesh
.... efore, prima facie no offence punishable u/s 306 of IPC is made out against the applicants. It is the settled view of Hon''ble the Apex Court that if a person is left in such a position that he has no option except to commit suicide then, offence punishable u/s 306 of IPC shall be made out. In the p ...
Madhya Pradesh High Court
Manoj Mohan Srivastava and Somnath Shantikari Vs The State of Jharkhand
.... e door of the cabin was closed from inside. The matter was immediately informed to the staff of the hospital and the dead body of Nirbhay Kumar Singh was lowered down from the ceiling fan. The witness further narrated that Nirbhay Singh was interrogated by Manoj Jee and Somnath, only in connection w ...
Jharkhand High Court
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