AIR 2014 SUPREME COURT 2587 ::2014 AIR SCW 3828 ::AIR 2014 SC (Criminal) 1636 ::(2014) 4 DLT(CRL) 19 ::(2014) 3 CurCriR 150 ::2014 (7) SCC 443 ::2014 (3) SCC (Cri) 230 ::2014 (3) Mad LJ(Cri) 176 ::2014 (7) Scale 571 ::2014 (3) CalCriLR 376 ::(2015) 1 Gau LT 1 ::(2014) 59 OCR 872 ::(2014) 4 Raj LW 3329 ::2014 (3) Crimes 335

Supreme Court Of India

(From : Calcutta)

Hon'ble Judge(s): A. K. Patnaik, Fakkir Mohamed Ibrahim Kalifulla , JJ

(A) Arms Act (54 of 1959) , S.27(3)— Imposition of punishment - S. 27(3) declared ultra vires the Constitution and void by Supreme Court - Thus imposing punishment of death sentence against accused for offences under S. 27(3) - Liable to be set aside. (Para 12 80) (B) Criminal P.C. (2 of 1974) , S.164— Confession - Recording of - Magistrate exhaustively dealt with statutory prescription under S. 164 - Absolutely no flaw in recording of said statement - Was not contradicted by any of prosecution witnesses - Said confession can be accepted by Court - Non recovery of weapon allegedly used by accused; would not vitiate confession. (Para 23 24 36 44 45 47 54 62 118 121 134) (C) Penal Code (45 of 1860) , S.300— Murder - Proof - Non production of weapon used in attack by accused - Neither fatal to prosecution nor any adverse inference can be drawn on that score. Evidence Act (1 of 1872) , S.3— (Para 48) ....