2017 SCC Vol. 6 July 7, 2017 Part 1

Penal Code, 1860 — Ss. 302/120-B and Ss. 120-B/365/366/376(2) (g)/377/201/395/397/412 — Delhi December 16, 2012 Gang Rape in Bus Case: In this case of brutal, barbaric gang rape, unnatural sex and assault leading to death of victim, principles of balancing of aggravating and mitigating circumstances, applied (per curiam), and death sentence confirmed even though there were many mitigating factors. [Mukesh v. State (NCT of Delhi), (2017) 6 SCC 1]