Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Supreme Court: Conviction for Rape Cannot be Solely Based on Statements Made to Police - (22 Oct 2019)

CRIMINAL

Supreme Court has observed while acquitting a rape accused that the conviction of an Accused cannot be based solely on a statement of the witnesses recorded by the police under Section 161 or 154 of the Code of Criminal Procedure, 1973. The Court observed that it is the statement made on oath in the Court which has to be the foundation of conviction.

Tags : SUPREME COURT   RAPE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved