Tukesh Singh & Ors Vs State Of Chhattisgarh
.... ding a poleaxe, and accused no.6 (Pappu Singh) was holding a sword in his hand. The witness accepted that this does not find a place in his Police statement; (iii) Accused no.6 (Pappu Singh) was holding a rod and a club in his hands. Even this is not mentioned in his Police statement; and ...
Supreme Court Of India
Tushar Nath Vs The State Of Assam And Anr
.... on is that on the fateful evening i.e. 01.09.2014, the appellant was coming with his bicycle in high speed and had almost caused injuries to the PWs 1, 2 and few others who were on the road and on such incident, the appellant was scolded. Thereafter, the appellant had run home and after sometime ...
Gauhati High Court
Maukam Singh & Others Vs State Of Madhya Pradesh
.... a lathi. The medical evidence of PW11 with respect to PW2 indicates abrasion of the right shoulder and left thumb and abrasion on the left leg; in consonance with his deposition. PW2 also stated that the deceased was beaten by all the accused and the first accused inflicted a blow with the axe ...
Supreme Court Of India
Ravinder Kumar @Raju Vs State Of Punjab
.... e of the crime; whether it can be classified as a culpable homicide not amounting to murder under Section 304 of the I.P.C. 6. There is no motive alleged on the accused nor can there be found any pre-meditation of the accused. True, the accused were travelling in a vehicle which hit the sco ...
Supreme Court Of India
State Of Madhya Pradesh Vs Shyamlal & Ors
.... dents have been let off on the sentence undergone by the High court, and a fine was imposed. While imposing the fine, the High Court relied upon a decision of this Court in the case of Fatta & Ors. v. State of U. P . (1979) SCC (crl) 629. The judgment, which consists of only two paragraphs, ...
Supreme Court Of India
Yuvraj Laxmilal Kanther & Anr Vs State Of Maharashtra
.... offence under Section 304 Part II IPC are as follows: (i) he must commit culpable homicide not amounting to murder; (ii) the act must be done with the knowledge that it is likely to cause death; (iii) but such act is done without any intention to cause death or to caus ...
Supreme Court Of India
Ayyub & Ors Vs State Of Uttar Pradesh & Anr
.... grieved, the appellants are in appeal before us. 13. We have heard Mr. Bhuwan Raj, learned counsel for the appellants as well as Mr. Vishwa Pal Singh, learned counsel for the State and Mr. Divyesh Pratap Singh, learned counsel for the complainant, R-2. We have also carefully perused the rec ...
Supreme Court Of India
Rajesh Vs State Of Kerala
.... ed that there was a verbal altercation on the relevant day between the second accused and Mohanan. PW13 is the Village Officer who prepared Ext.P7 site plan. 12. PW19 is the doctor attached to Government Hospital, Paravur who examined Mohanan at 1.00 a.m. On 07.03.2010. PW19 deposed that th ...
High Court Of Kerala
Magru Alta Prasad Rajbhar - Yadav Versus Vs State of Gujarat
.... Exh. 40 Forwarding note by IO to FSL Exh. 41 Letter of authority sent by IO to FSL Exh. 42 Receipt by FSL of receiving articles Exh. 43 Lett ...
Gujarat High Court
Daljit Singh Vs State Of Haryana & Anr
.... of fear of being involved in the offence or for any other allied reason. The observations in Matru v. State of U.P ., (1971) 2 SCC 75 are instructive. “19. … Even an innocent man may feel panicky and try to evade arrest when wrongly suspected of a grave crime such is the instinct of self- ...
Supreme Court Of India
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