AIROnline 2025 SC 176

Supreme Court Of India

(From : Madhya Pradesh)

Hon'ble Judge(s): Abhay S. Oka, Ahsanuddin Amanullah, Augustine George Masih , JJJ

Criminal P.C. (2 of 1974) , S.386— Sentence - Legality - Offence of culpable homicide not amounting to murder - Deceased was not admitted to hospital on date of incident - Death occurred after 15 days from date of occurrence after he was discharged from hospital - Neither cause of death mentioned in post-mortem report nor evidence of witness proved that injuries inflicted upon deceased resulted in his death - Incident was already thirty-six years old and all accused persons were above 70 years of age - High Court rightly imposed sentence of period already undergone by accused as well as fine of Rs.16,000/- on each accused to be paid to family of deceased. D/-24-08-2017 (MP)-Affirmed (Para 12 13 14)