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Sham Singh v. The State Of Haryana

Sham Singh v. The State Of Haryana

(Supreme Court Of India)

Criminal Appeal No. 544/2018 | 21-08-2018

1. Honble Mr. Justice Mohan M. Shantanagoudar pronounced the judgment of the Bench comprising Honble Mr. Justice N.V.Ramana and His Lordship.

2. The appeal is allowed, the appellant – Sham Singh is acquitted of the charges levelled against him. He shall be released forthwith, if not required in any other case.

Advocate List
  • For Appellant(s) Mr. Deepak Goel, AOR
  • For Respondent(s) Mr. Vishwa Pal Singh, AOR
Bench
  • HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
  • HON'BLE MR. JUSTICE N.V. RAMANA
Eq Citations
  • 2018 (3) UC 1597
  • 2018 (3) ALT (CRL) 75 (AP)
  • AIR 2018 SC 3976
  • 107 (2019) ACC 27
  • 2018 (3) N.C.C. 304
  • 3 (2018) CCR 276 (SC)
  • 2018 (2) ALD (CRL) 687 (SC)
  • 2018 (10) SCJ 572
  • 2018 (4) JCC 2341
  • 2018 (10) SCALE 119
  • (2018) 18 SCC 34
  • LQ/SC/2018/1041
Head Note

CRIMINAL PROCEDURE, POLICE AND PUBLIC ORDER — U/s 498-A IPC — Dowry death — Absence of any evidence to prove that dowry was demanded or given — Accused acquitted