SC: In Rape Cases, Testimony of Prosecutrix Alone may be Sufficient to Find Guilt  ||  SC: Sessions Court has Authority to Summon Additional Accused at Committal Stage  ||  SC Strikes Down Notification Exempting Projects Like Schools from Obtaining Environmental Clearence  ||  SC: FIR of Confessional Nature Made by an Accused is Inadmissible in Evidence  ||  SC: Alimony from First Marriage Irrelevant to Decide Alimony from Second Marriage  ||  CJI: No Designated Senior Advocate to Orally Mention Matters  ||  SC Seeks Response from ECI regarding Deletion of 65 Lakh Voters  ||  SC: IBC Moratorium doesn’t Prevent Voluntary Return of Property When Keeping it is Unviable  ||  SC: Can Infer Creation of Trust from Circumstances when No Formal Recognition Given to Society  ||  Delhi High Court Passes Summary Judgment in Favour of Tata Power in Trademark Infringement Suit    

SC: Person Having Intention to Kill is Liable for Murder Even if he Kills Another Person by Mistake - (23 Nov 2023)

CRIMINAL

Supreme Court while applying the Doctrine of transfer of malice, has held that a person who had intention to kill a person but by mistake kills another person, then he would still be held guilty of committing murder even in the absence of intention to kill that particular person.

Tags : SUPREME COURT   MURDER   DOCTRINE OF TRANSFER OF MALICE  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved