2009 AIR SCW 2056 ::2009 CRI. L. J. 2243 ::2009 (1) CurCriR 464 ::2010 (1) SCC (Cri) 130 ::2009 (3) Scale 317 ::(2009) 1 Crimes 467 ::2009 (3) ChandCriC 48 ::(2009) 3 KCCR 146 ::AIR 2009 SC (Supp) 1900 ::(2009) 65 AllCriC 554 ::(2009) 76 AllIndCas 79 (SC) ::2009 AllMR(CRI) 1589 ::2009 (11) SCC 674

Supreme Court Of India

(From : 2002 (2) Raj. Cri. C. 871)

Hon'ble Judge(s): Arijit Pasayat, V. S. Sirpurkar, A. K. Ganguly , JJJ

(A) Penal Code (45 of 1860) , S.300 Exception 1, S.300 Exception 4— Distinction between - There is provocation in Exception 4 as in Exception 1 - But injury done is not direct consequence of that provocation. (Para 7) (B) Penal Code (45 of 1860) , S.300 Exception 4— 'Fight' - Though expression is not defined in IPC, it implies a combat between two or more persons whether with or without weapons. (Para 7) (C) Penal Code (45 of 1860) , S.300 Exception 4— Applicability - Not sufficient to show that there was a sudden quarrel and there was no premeditation - It must further be shown that offender has not taken undue advantage or acted in cruel or unusual manner. (Para 7) (D) Penal Code (45 of 1860) , S.300 Exception 4— Expression 'undue advantage' - It mean 'unfair advantage'. (Para 7) (E) Penal Code (45 of 1860) , S.300, S.304 Part I— Culpable homicide or murder - Proof - Appellant allegedly inflicted fatal blow on deceased with knife - FIR was promptly lodged - App....