Issue
Facts
Arguments Of Petitioner
Reasoning
Decision
Prem Singh
v.
State Of Haryana
(Supreme Court Of India)
Criminal Appeal No. 934 Of 2009 [Arising Out Of Special Leave Petition (Criminal) No. 7000 Of 2008] | 06-05-2009
Advocates List
For the Appellant Anil Agrawal, S.N. Pandey, Chander Shekhar Ashri, Advocates For the Respondent Pragati Neekhra, Suryanarayana Singh, Advocates.
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 DR. JUSTICE MUKUNDAKAM SHARMA
Eq Citation
[2009] 7 SCR 1142
2009 (3) ACR 3295 (SC)
(2009) 14 SCC 494
AIR 2009 SC 2573
2010 (5) RCR (CRIMINAL) 593
(2009) 43 OCR 696
JT 2009 (8) SC 185
2009 (7) SCALE 637
LQ/SC/2009/1143
HeadNote
Criminal Appeal — Murder — Common intention — Appellants and three others were jointly charged for commission of murder of the deceased under S. 302/149 IPC — Three of them having been acquitted by the High Court, the appellants could not have been convicted under S. 302 IPC - Held, the appellants came together armed, had threatened the deceased and went back together — Circumstances clearly indicated the appellants’ sharing of common intention to commit the crime, even though the injury individually attributed to one of them was simple — No prejudice having been shown on their part, the court would not interfere with the impugned judgment on such technicalities alone — Conviction affirmed — Indian Penal Code, 1860, Ss. 302, 302/149, 34.
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