Section 302, Punishment for murder
The Indian Penal Code,... Section 302 2
Section Background:

Playlists in this Section

The Indian Penal Code, 1860

Latest Uploaded Cases

murder conviction; circumstantial evidence; last seen evidence; motive; body identification;...
Hasmat Ali Vs. State Nct Of Delhi
Delhi High Court 25-Sep-2026
Juvenility claim, Juvenile Justice Act, murder, robbery, sentence quashed, conviction...
Vinod Prajapati @ Bhola Prajapati Vs. The...
Delhi High Court 25-Sep-2026
Waris, Madhya Pradesh, Supreme Court, criminal appeal, death sentence, commutation,...
Waris Vs. The State of Madhya Pradesh
Supreme Court Of India 24-Sep-2026
Supreme Court, life imprisonment, remission, Section 302 IPC, murder, special...
Naval Kishore & Anr. Vs. State Of...
Supreme Court Of India 24-Sep-2026
Criminal Appeal, Murder Conviction, Circumstantial Evidence, Last Seen Together, Homicidal...
Arif Noormohammed Shaikh Vs. The State of...
Bombay High Court 23-Sep-2026
Criminal Appeal, IPC 302, IPC 201, circumstantial evidence, reasonable doubt,...
Nakka Vamshi Vs. State of Telangana
Telangana High Court 22-Sep-2026
Criminal Appeal, Section 302 IPC, Dying Declaration, Homicidal Death, Mobile...
Tahir Khan S/o. Tasbbar Khan Pathan Vs....
Bombay High Court 22-Sep-2026
Kusumavati Gowda, rape murder case, reinvestigation, Supreme Court, SIT, flawed...
Kusumavati Gowda Vs. The Government of Karnataka...
Supreme Court Of India 21-Sep-2026
Gauhati High Court, criminal appeal, acquittal, homicide, Section 106 Evidence...
C. Lalremliana Vs. The State of Mizoram...
Gauhati High Court 18-Sep-2026
Supreme Court, Criminal Appeal, Murder, Circumstantial Evidence, Eyewitness Testimony, Reasonable...
Kartika @ Kirtan @ Kirtan Charan Jena...
Supreme Court Of India 18-Sep-2026
Criminal Appeal; Murder Conviction; Defective Investigation; Eyewitness Testimony; Indian Penal...
Dwijen Mondal & Anr. Vs. The State...
Calcutta High Court 17-Sep-2026
UA(P)A, IPC, Terrorist Act, Unlawful Activities, Charge, Discharge, Sanction, Dawood,...
Dawood Vs. Union Territory of Jammu &...
Jammu & Kashmir High Court 17-Sep-2026

Description

Advance Search Tool

💡 How to Get the Best Legal Answers:

1. Keep it simple: Frame your question in plain language.

2. Add scope: Tag @ a court, judge, year, or act section for accurate results.

3. Attach files: Upload a PDF only if you are using a private document.

🌍 Ask in your language: English • Hindi • Assamese • Bangla • Gujarati • Kannada • Malayalam • Marathi • Odia • Punjabi • Tamil • Telugu • Urdu


💡 New Advocate? Don’t worry! Working without senior support today? Turn on Client Advisory to get instant legal strategies, practical angles, and precedent-backed options for your client.

Add research context Type to filter