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Supreme Court Of India

(From : (1998) 2 Ker LT 103)

Hon'ble Judge(s): M. B. Shah, B. P. Singh, H. K. Sema , JJJ

Evidence Act (1 of 1872) , S.40, S.41, S.42, S.43— @page-SC3373Previous judgment - When and to what extent relevant - Criminal proceedings - Civil suit for damages also filed by complainant against accused in criminal proceedings - Dismissal of suit - Criminal proceedings not required to be dropped on that ground.V.M. Shah v. State of Maharashtra, 1995 AIR SCW 4140 : AIR 1996 SC 339, Overruled. Criminal P.C. (2 of 1974) , S.353— Previous judgment which is final can be relied upon as provided under Ss. 40 to 43 of the Evidence Act in civil suits between the same parties. Principle of res judicata may apply, in a criminal case. S. 300, Cr.P.C. makes provision that once a person is convicted or acquitted, he may not be tried again for the same offence if the conditions mentioned therein are satisfied. Moreover, if the criminal case and the civil proceedings are for the same cause, judgment of the civil Court would be relevant if conditions of any of the Ss. 40 to 43 are satisfied, but it cannot be said that the same would be conclusive except as provided in S. 41. S. 41 provides which judgment would be conclusive proof of what is stated therein. Further, the judgment, order or decree passed in a previous civil proceedings, if relevant, as provided under Ss. 40 to 42 or other provisions of the Evidence Act then in each case, Court has to decide to what extent it....