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Dhaneswar Mahakud v. State Of Orissa

Dhaneswar Mahakud
v.
State Of Orissa

(Supreme Court Of India)

Criminal Appeal No. 596 of 2005 | 05-04-2006

Advocates List

For the Appellants Janaranjan Das, Swetaketu Mishra, Ms. Kshyama Singh, Advocates. For the Respondent Shibashish Misra, Advocate.

For Petitioner
  • Shekhar Naphade
  • Mahesh Agrawal
  • Tarun Dua
For Respondent
  • S. Vani
  • B. Sunita Rao
  • Sushil Kumar Pathak

Bench List

HON'BLE MR. JUSTICE S.B. SINHA

HON'BLE MR. JUSTICE P.P. NAOLEKAR

Eq Citation

(2006) 9 SCC 307

2006 (2) ACR 2086 (SC)

AIR 2006 SC 1727

2006 CRILJ 2113

2006 (3) PLJR 103

2006 (2) RCR (CRIMINAL) 860

JT 2006 (5) SC 144

2006 (4) SCALE 170

LQ/SC/2006/312

HeadNote

Criminal Law — Murder — Common intention — Accused acquitted of the offence under S. 302 IPC read with S. 149 IPC — If the evidence on record discloses commission of an offence by the accused in furtherance of common intention, the conviction could be upheld with the aid of S. 34 IPC — Mere absence of charge under S. 34 IPC is no bar in convicting accused under S. 302 read with S. 34 IPC — Indian Penal Code, 1860, Ss. 34, 149 and 302

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