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VADIVELU THEVAR vs. THE STATE OF MADRAS

SCR Citation: [1957] 1 S.C.R. 981
Year/Volume: 1957/ Volume 1
Date of Judgment: 12 April 1957
Petitioner: VADIVELU THEVAR
Disposal Nature: Appeals Dismissed
Neutral Citation: 1957 INSC 38
Judgment Delivered by: Hon'ble Mr. Justice Bhuvneshwar Prasad Sinha
Respondent: THE STATE OF MADRAS
Case Type: CRIMINAL APPEAL/24/1957
Order/Judgment: Judgment
1. Headnote

Murder - Conviction on the testimony of a single witness - Propriety - Capital sentence, if appropriate - Extenuating circumstance - Indian Evidence Act (I of 1872), s. 134.

2. Case referred
3. Act
  • Indian Evidence Act, 1872 (1 of 1872)
4. Keyword
  • Murder-Conviction on the testimony of a single witness
5. Equivalent citation
    Citation(s) 1957 AIR 614 =