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Report No. 35

Subject-Wise Index to Analysis of Cases

Topic

Name

Case No.

"Acquittal-in Article 134

Tara Chand (SC)

24

Admission by Counsel

Rangappa (Madras)

50

Advocate murder of

Govinda Reddy (Mysore)

90

Age (Murder by boy of 12)

Ulla (Orissa)

60

Age (Murder by boy of 16)

Govindaswami (Madras)

66

Age

Manirathan (Mad)

70

Vijayan (TC)

64

Gurdev Singh (Lah)

56

Ramautar (Pat)

81

Aziz Begum (Lah)

52

Dhaulan (Lah)

47

Ghulam Jannat (Lah)

33

Harnamun (Lahore)

38

Natesan (Mad)

99

Mominuddi (Cal)

49

Prem Narain (All)

83

Nirmal Jiban (Cal)

49A

Shivrudrappa (Bom)

72

Sabir (All)

73

Kartar Singh (Lah)

46

Nawab (Lah)

45

Tiri (Rangoon)

42

Age of victim

See "Boy of" Bhagwan Din (Oudh)

41

Age-(Old age of convict)

Sunder (All)

88

Appellate Court

(Interference in sentence)

Dalip Singh (SC)

3

Approver

Aziz Begum (Lah)

52

Ram Singh (Lah)

55

Arson

See "Fire"

Backward Class

Ramautar (Pat)

81

Baluchi custom

See "Unchastity"

"Bodily injury" (Section 300, thirdly, IPC)

Thannoo (All)

94

Boy of 14-Murder of

Kanji (Raj)

67

Boy of.-Murder of

Bhagwandin (Oudh)

41

Brutal murder-death sentence normal

Eabu v. State, AIR 1955 SC 1467 (not summarised)

Child

See Infanticide

Circumstantial evidence

Sunder Lal (SC)

8

Nisa Stree (SC)

4

Kutuhal (SC)

5

Circumstantial evidence-no ground for lesser sentence

Govindareddy (Mys)

90

Ulla (Orissa)

60

Child Witness

See-State v. Dukha Bai,AIR 1963 Ori 144, para. 29 and Ghasirm, ILR 1962 Cut 505.

College student-Murder by

Munirathnam (Andhra)

76

College student-Suicide pact

Dasrath (Pat)

91

Common intention

Muniyandi (Mad)

69

Rishi Deo (SC)

9

Common object

See Masaeti v. State, AIR 1965 SC 202, para. 20

Constitution-Article 134(1)(a)

Tara Chand (SC)

24

Article 134(1)(c)

Sunder Singh (SC)

11

Nisa Stree (SC)

4

Copus delicti

See "Dead body"

Counsel

See "Plea of guilty"

Criminal Procedure Code, section 271

See "Plea of guilty"

Criminal Procedure Code, section 367(5) (old)

Govindaswami (Mad)

66

Vijayan (TC)

64

Pandurang (Bom)

80

Mool Chand (All) (and cases in footnote thereto)

65

Serajuddin (All)

61

Dukari Chandra (Cal)

40

Dalip Singh (SC)

(Observation)

3

Gurdev Singh (Lah)

84

Criminal Procedure Code, section 367(5)-Amended

Satyavir (All)

89

Amala Koteshwara Rao (Andhra)

101

Criminal Procedure Code, section 401

See "Mercy" and "Remission"

Cruel murder

Kashmira Singh (SC)

1

Dacoity with murder

Mahabir Singh (Cal)

54

Dead body (discovery of)

Ram Nath (Lucknow) (Oudh)

35

Ram Chandra (SC)

15A

Bandhu (All)

32

Deaf and dumb-accused

Peethambaran (Ker)

93

Death sentence to be ordinarily imposed

See Criminal Procedure Code, section 367(5)

Delay

Kalawati (SC) Distinguished in Babu v. State, AIR 1965 SC 1467

2

Mahabir Singh (Cal)

54

Ram Singh (Lahore)

55

Amru (EP)

58

Gudder Singh (Punj)

68

Nawab Singh (SC)

7

Delay in execution

Piare Dusadh (FC)

26

Desperate resentment

Dukari Chandra (Cal)

40

Desperate of opinion (sentence)

Pandurang (SC) Distinguished in Babu v. State, AIR 1965 SC 146

10

Dukari Chandra (Cal)

40

Mool Chand

65

Difference of opinion (enhancement)

See enhancement.

Difference of opinion (guilt)

Shivanna (Mysore)

77

Discretion-Sentence a matter of discretion.

Dalip Singh (SC)

3

Double murder

Harnamun (Lah)

38

Palaniswami (Mad)

62

Double murder-by boy of 16

Govindaswami (Mad)

66

Doubt as to guilt

Ram Nath (Oudh) See also Nag Myauk Nyo, AIR 1938 Rangoon 56-57 (Roberts C.J. and Spargo J.)

35

Drunkenness.

See "Intoxication"

25

Dying declaration-completed

Muniappan (SC)

Enhancement (Re-consideration not possible)

Bansi (All)

79

Enhancement (Refused on ground of delay)

Amru (EP)

58

Enhancement

Pandurang (Bom)

80

Gurdev Singh (Lah)

56

Bhagwandin (Oudh)

41

Mewa (Lah)

51

Enhancement-not to be lightly ordered

Dalip Singh (SC)

3

Enhancement-difference of opinion among Judges

In re Govindaswami

66

Foot-note to Nisa Stree (SC)

4

Enhancement-boy of 16 murderer

In re Govindaswami

66

Enhancement ordered

See (i) Nga Ywa, AIR 1935 Rang, 49 (52) 66
(ii) Tirumaligadu, 1928 ILR 52 Mad 147 (151)

66

Enhancement (observation that re-consideration not possible)

Bansi (All)

79

Enhancement ("No scope for")

Balbir Singh (Punj)

96

Enmity-Absence

Satyavir (All)

89

Epileptic fits

See "Insanity"

Error in conviction

See Kali (All)

31

Evidence

See "single witness" "dying declaration" "circumstantial" "dead body" etc

Extenuating circumstances

Gurdev Singh (Lah)

56

(Examples listed)

Mool Chand (All)

65

Fire arms expert

Kalu (SC)

18

Fire-(Setting fire & murders)

Venkalu (SC)

14

Frenzy

See "Insanity"

Gambling-(Firing on gamblers)

Charan Das (EP)

59

Gain-Murder for

Govindareddy (Mysore)

90

See also Basanta, AIR 1959 Orissa 29 (33) (Death sentence for murder of boy of four years).

Hireling

Nathu (All)

75

Identity of victim

Puttawa (Mysore)

95

Illegitimate child

Ghulam Jannat (Lah)

33

Imprisonment otherwise than life

See "mercy"

Impulse

See "Insanity"

Indian Penal Code

See "Indian Penal Code"

Individual fault or blow

Wazir Singh (SC)

15

Rishi Deo (SC)

9

Mewa (Lah)

51

Namdeo (Bom)

74

Muniyandi (Madras)

69

Shankar (Bom)

85

Arun Kumar

100

Rajagopalan (FC)

27

Individual fault-Dacoity

Mahabir Singh (Cal)

54

Infanticide

Dhaulan (Lah)

47

See also cases in footnotes to Nisa Stree (SC)

4

Infanticide effect of child birth

Talian

53

Insanity

Kannan U. (Ker) (epileptic)

98

Palaniswami (Mad) (frenzy)

62

Kali Charan (Nag) (impulse)

57

Sankappa Shetty, AIR 1941 Mad 326, 333, right 335, 337 (See Patanjali Sastri's judgment) (Insane impulse)

Not noted

Insanity (Delusion)

Hazara Singh (Punj)

92

Insanity (Epileptic fits)

Tola Ram (Lah)

36

Insanity and multiple murders

See Multiple Murders

Insanity (Subsequent)

Piare Dusadh (FC)

26

Indian Penal Code, section 34

See "Individual fault" and "Common intention"

Indian Penal Code, section 149

See "Common object"

Indian Penal Code, section 84

See "Insanity"

Indian Penal Code, section 86

Basdeo (SC)

12

Indian Penal Code, section 121

See "Waging War"

Indian Penal Code, section 300 and Exceptions

See the particular topics

Mahabir Singh (Cal)

54

Indian Penal Code, section 396

See "Dacoity with Murder"

Basdev (SC)

12

Intoxication

Kanji (Raj)

67

Lapse of time

See "Delay"

Large number-sentenced to death

Shafi Khan (Pat)

39

Leniency to others

Brij Mohan (SC)

16

Lesser sentence than lifted

See "Mercy"

Lunacy

See "Insanity"

Mercy-recommendation for

Peethambaran (Ker) (lesser than life)

93

Aziz Begam (Lah) (lesser than life)

52

Talian (Lah) (lesser than life)

53

Dhaulan (Lah) (lesser than life)

47

Nawab (Lah)

45

Kartar Singh (Lahore) (lesser than life)

46

Tola Ram (Lahore) (lesser than life)

36

Daulan (Lahore) (lesser than life)

34

Kali (All) (Error)

31

Foot-notes to Nisa Stree (SC) (lesser than death or life imprisonment)

4

Ghulam Jannat (Lahore) (lesser than life)

33

Kali Charan (Nag) (lesser than life)

57

Charan Das (Andhra)

59

Molestation of girl

Natesan (Mad)

99

Mother-murder of

Kannan (Ker)

98

Motive-absence of

Kanji (Raj)

67

Motive-laudable

Kalicharan (Nag)

57

Kalawati (SC)

2

Multiple murder (of 6 persons)

Govinda Reddy (Mys)

90

Shanker (Bom)

84

Multiple murder (of 4 persons)

Namdeo (Bom)

74

Multiple murder

Kali Charan

57

Multiple murder-but no insanity

In re Rajagopala, AIR 1952 Mad 289

Not noted.

New material-discovered

Kali (All)

31

Only son-Accused only son

Mominuddi (Cal)

49

Orders of Superior Officers

See "Superior Officers"

Penal Code

See Indian Panal Code

Penitence

Mominuddi Sardar (Cal)

49

Personal enmity-absence of

Harnamun (Lahore)

38

Personal gain-absence of

Amru (EP)

58

Plague case

Benoyendro v. Emp, AIR 1936 Cal 73

Not discussed

Plea of guilty

Bhadu (All) and cases noted thereon

29

Poisoning

Mohan (SC)

20

Post-mortem

Basi-Tanti (Pat)

86

Report, not evidence Pregnancy

Rangappa (Mad)

See "Infanticide-"

50

Effect of child birth and also Foot-notes to Nisa Stree (SC)

4

Pre-meditation

Basdev

12

N. Narayanan

13

Venkalu (SC)

14

Pre-meditation-absence of

Bhagwandin

41

Private defence

Balbir Singh

96

Provocation

Ulla (Orissa)

60

Nanvati (SC)

22

Banwari (SC)

23

Provocation (topic of Adultery discussed)

Jai Ram (Bombay)

97

Provocation

Palani Moopan Khan (Cal)

71

Thothan (Madras)

82

Murugian (Madras)

87

Narayanan (SC)

13

Public servant-murder of DM

Nirmal Jiban (Cal)

49A

Public servant-(Lambardar-murder of)

Mewa (lahore)

51

Public servant (constable.-Murder of

Shift Khan

39

Public servant-Murder of Sub-Inspector

Gudder Singh (Punjab)

68

Rape-at point of gun

Mian Gul (Lahore)

44

Recommendation for mercy,

See "Mercy"

Reform-(of convict)

Bhagwandin (Oudh)

41

Reformatory School

Ulla (Orissa)

60

Munizathan (Mad)

76

Remission

See "Mercy"

Remission-not equal to acquittal

Puttawwa (Mys)

95

Second murder by same person

Muniyandi (Mad)

69

Self-Control

See "Provocation"

Sentence enhanced

See "Enhancement"

Several persons sentenced

See "Large number"

Sexual intercourse followed by murder

Ram Singh (Lah)

35

Sharp Weapon

Hafizullah (All)

84

Shocking murder

Kashmira (SC)

1

Single witness

Vadivelu (SC)

17

Son acting under father's influence

Mizaji (SC)

19

Special leave limited to sentence

Wazir Singh (SC)

15

Basdev (SC)

12

Sudden right

Preman (Lah)

37

Atma Singh (Punjab)

78

Pran Das (SC)

6

Suicide pact

Dasrath Paswan

91

Suicide-Attempted after murder

Natesan (Mad)

99

Superior Officer's Orders

Charan Das (East Punjab)

59

Terrorist

Nirmal Jiban (Cal)

49A

Time

See Delay

Travancore (Penal Code)

Kochan Chellayyan

63

Travancore and Cochin

Vijayan (Travancore-Cochin)

64

Triple murder

Mahabir Singh (Cal)

54

Unchastity-killing for (Baluchi Custom)

Kaim (Sind)

48

Unlawful assembly

Kartar Singh (SC)

21

Vengeance

Pandurang (Bom)

80

Waging War

Hla Auug (Rangoon)

43

Wicked murder

Basu Tanti (Patna)

86

Wife-murder of

Dukari Chandra (Cal)

40

Jai Ram (Bom)

97

Hazara Singh (Punjab)

92

Witchcraf-Belief in-as extenuating Ramautar Singh (Patna)

81

Woman, (sentenced to death)

Nisa Stree (SC)and foot-notes thereto Talian (Lah)

4

Woman-murder by

Talian (Lah)

53

Aziz Begum (Lah)

52

Dhaulan (Lahore)

47

Joyaji (Bom)

30

Daulan (Lahore)

34

Woman-murder of

Kutuhal (SC)

5

Youth

See age







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