Sher Singh Vs State Of Himachal Pradesh & Ors
.... set aside the judgment of conviction dated 17.02.2024 and order of sentence dated 21.02.2024, passed by the learned trial Court, as upheld by the learned Appellate Court, vide judgment dated 31.05.2024. The judgment of conviction and order of sentence has not attained finality yet. 7. Whe ...
High Court Of Himachal Pradesh
Ashish @ Deva Vs State (Nct Of Delhi)
.... pt to Kidnapping, Robberies, Extortion, Arms Act etc. which is self explanatory about his criminal record to prove that he committing crime in organized manners. That on perusal of criminal record it is established that accused Ashish @ Deva along with members of his present crime syndicate has ...
Delhi High Court
Reliance General Insurance Company Limited Vs Lilmuni Madaiyan @ Lilmuni Madyan
.... with regard to valid driving license. Issue nos. 4 and 5 were with regard to rash and negligent driving. Issue no.6 was with regard to whether the vehicle in question was insured at the time of the accident or not. Issue nos. 2, 3, 4, 5, 6 and 7 have been taken together by the learned Tribunal. ...
Jharkhand High Court
Sanjeev Kumar Keshri Vs Saraswati Devi
.... ed Tribunal on the basis of eye-witness account regarding the involvement of the Tractor, in question and therefore the plea that it was not involved in the accident is not sustainable. 5. With regard to the territorial jurisdiction, this Court is of the view that the issue of jurisdiction ...
Jharkhand High Court
Rohit Vs State Of Uttarakhand And Another
.... e applicant his relatives were killed. He further submitted that the respondent No.2 stated in his statement under Section 161 Cr.P.C. that he had lodged the FIR against the unknown dumber because of instigation of fellow villagers. 5. It is further submitted by learned counsel for the appl ...
Uttarakhand High Court
Santha Kumari Amma Vs Thara.T.Pillai
.... to elicit information which is privileged. The contents of the diary are not at the disposal of the defence and cannot be used except strictly in accordance with the provisions of Sections 162 and 172 CrPC. [Section 172] shows that a witness may refresh his memory by reference to them but such u ...
High Court Of Kerala
Ravi Kumar Vs State Of Uttarakhand And Another
.... the money, which she has received from the applicant to him to show her bona fide , therefore, a Cheque (No.36018 249002010004946031 State Bank of India) amounting to ₹12,00,000/- dated 19.03.2025 was issued in the name of the applicant. 5. This is how the bona fide of the parties ...
Uttarakhand High Court
Sewa Singh & Ors Vs State Of H.P
.... y. 27. It may be noted that the possibility of two views in a criminal case is not an extraordinary phenomenon. The “two-views theory” has been judicially recognised by the courts, and it comes into play when the appreciation of evidence results in two equally plausible views. However, the ...
High Court Of Himachal Pradesh
Jhonga Guiya Vs Md. Aslam Ansari
.... nal took monthly income of Rs.7437/-. 7. On perusal of pay slip (Exhibit 9), it is evident that in the last pay drawn, basic pay was Rs.11001/- and D.A.1859/- and, therefore, there is merit in the plea raised on behalf of the claimants that learned Tribunal erred in not taking gross salary ...
Jharkhand High Court
Benny Mon Vs State Of Kerala
.... der from custody in the event of failure to comply with the above requirement. As far as the present case is concerned, the petitioner was subjected to breath analyser test by the Investigating Officer. However, after his arrest, he was not subjected to the laboratory test by a registered Medica ...
High Court Of Kerala
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