AIR Law Lines - Point Extract
(A)
Criminal
Criminal Laws (offences & Punishment)
Murder
Murder Or Culpable Homicide - Determination
— Accused allegedly committing murder of deceased by using country-made pistol — Recovery of weapon of offence from possession of accused — Testimony of witnesses establishing prosecution case — Incident occurring within family in fit of rage — Commission of crime in spur of moment without any premeditation — Accused not having criminal antecedents — Accused firing single shot in heat of moment — Accused liable to be convicted under S. 304 Part I and not under S. 302.
AIR Law Lines - Point Extract
(A)
Criminal
Criminal Laws (offences & Punishment)
Murder
Murder Or Culpable Homicide - Determination
— Accused allegedly committing murder of deceased by using country-made pistol — Recovery of weapon of offence from possession of accused — Testimony of witnesses establishing prosecution case — Incident occurring within family in fit of rage — Commission of crime in spur of moment without any premeditation — Accused not having criminal antecedents — Accused firing single shot in heat of moment — Accused liable to be convicted under S. 304 Part I and not under S. 302.
AIR Law Lines - Point Extract
(A)
Labour & Service
Service Laws
Appointment
Approval Of Authority Concerned - Necessity
— For appointment on post of Assistant Teacher prior approval of District Basic Education Officer within prescribed time is necessary . If no permission granted by Officer within prescribed time, management can approach writ court for compelling authority to perform its part of statutory duty but cannot seek remedy to advertise vacancies without prior permission.
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