AIR 1979 SUPREME COURT 1494 ::1978 LAB. I. C. 1765 ::1978 (4) SCC 336 ::1979 (1) LabLN 14 ::81 Pun LR 656 ::(1979) 1 SCR 1089 (SC) ::1979 (1) ServLR 288 ::(1978) CurLJ(CCR) 584

Supreme Court Of India

(From: Punjab and Haryana)

Hon'ble Judge(s): N. L. Untwalia, S. Murtaza Fazal Ali , JJ

(A) Penal Code (45 of 1860) , S.366— More finding that accused abducted the woman - Not sufficient for sustaining conviction under S. 366 - Further finding that accused abducted the woman for any of the purposes mentioned in S. 366 necessary. Decision of Punjab and Haryana High Court, Reversed. (Para 2) (B) Penal Code (45 of 1860) , S.325, S.323— Simpliciter - conviction under - Legality - Non-consideration of evidence of defence witness and other relevant circumstances - Held, therebeing miscarriage of justice, the conviction was liable to be set aside. Decision of Punjab and Haryana High Court, Reversed. (Para 3) .....