Supreme Court of India
Digital Supreme Court Reports
The Official Law Report Fortnightly ISSN: 3048-4839 (Online)
Home
Full Text

BABU vs. STATE OF KERALA

SCR Citation: [2010] 9 S.C.R. 1039
Year/Volume: 2010/ Volume 9
Date of Judgment: 11 August 2010
Petitioner: BABU
Disposal Nature: Appeal Allowed
Neutral Citation: 2010 INSC 495
Judgment Delivered by: Hon'ble Dr. Justice B.S. Chauhan
Respondent: STATE OF KERALA
Case Type: CRIMINAL APPEAL /104/2009
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Penal Code
  • 1860 - s. 302 - Prosecution case that husband murdered his wife by giving her sodium cyanide - Charge framed u/s. 302 - Acquittal by trial court
5. Equivalent citation
    Citation(s) 2010 (9) SCC 189 = 2010 (9) Suppl. SCC 189 = 2010 (8) JT 560 = 2010 (8) Suppl. JT 560 = 2010 (8) SCALE 185