In Headnote:
- of 1860) , S.302, S.394— Evidence Act (1 of 1872) , S.3—
Robbery andmurder - Circumstantial evidence
In Headnote:
- - Allegation that accused persons hired taxi of deceased on pretext of going to some place, committed
robbery - and
murder and threw his body - Prosecution witnesses stated that due to darkness inside car, they could
In Judgment Text:
- of
robbery andmurder of Smt. Anna Mammen wife of late Mr. T. Mammen, pursuant to hatching a conspiracy - and cash that were stolen/taken away after committing
robbery andmurder of the deceased, was supplied - in possession of the stolen articles is guilty of the offence of
murder androbbery . But culpability - of the deceased immediately after the
murder androbbery a reasonable inference of the commission of the said
In Headnote:
- of 1860) , S.302, S.392, S.411, S.120B— Criminal conspiracy,
robbery andmurder - Testimony of witnesses - to deceased - Identity of stolen goods taken away after committing
robbery andmurder of deceased were proved - conspiracy,
robbery andmurder - Call detail record analysis - CDRs analysis brings out that although accused - Criminal conspiracy,
robbery andmurder - Chance prints - Chance prints of co-accused were lifted from
In Judgment Text:
- was registered with Naranpura Police Station against the unknown persons for the act of
robbery andmurder - Kachchhi, and accused Dinesh Makwana alias Koko, were involved in the alleged offence of
robbery andmurder -
3.11 At the end of investigation, the IO found sufficient evidence, for the charge of
robbery - with
murder and finally the chargesheet came to be filed against the four accused as referred above before
In Headnote:
- could not be vicariously liable for alleged offence of
murder androbbery - Conviction was not proper
In Judgment Text:
- was registered with Naranpura Police Station against the unknown persons for the act of
robbery andmurder - Kachchhi, and accused Dinesh Makwana alias Koko, were involved in the alleged offence of
robbery andmurder -
3.11 At the end of investigation, the IO found sufficient evidence, for the charge of
robbery - with
murder and finally the chargesheet came to be filed against the four accused as referred above before
In Headnote:
- could not be vicariously liable for alleged offence of
murder androbbery - Conviction was not proper
J
J
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