Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

SC: Trial Won’t be Vitiated on Failure to Put All Incriminating Circumstances Unless Prejudice Caused - (25 Sep 2023)

CRIMINAL

Supreme Court has held that where there has been a failure in putting all incriminating circumstances appearing against accused in evidence, the same would not ipso facto vitiate the trial unless it is shown that its non-compliance has prejudiced the accused.

Tags : SUPREME COURT   INCRIMINATING CIRCUMSTANCES   PREJUDICE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved