criminal law

National Law University Jodhpur
Law School NewsOthers

National Law University Jodhpur (NLUJ) and Indian Technical and Economic Cooperation (ITEC), Ministry of External Affairs, Government of India, organized the Two-Week

K.T.S. Tulsi Mock Trial Competition
Law School NewsOthers

Symbiosis Law School, NOIDA, is hosting the annual National Youth Festival, SymFiesta’24, from March 15-17, 2024. Alongside an array of Cultural and

Anuja Pethia
Interviews

Interviewed by Sucharita Mishra

RANKA National Moot Court-2
Law School NewsMoot Court Announcements

Lawctopus Post Particulars • About the Organisers About Faculty of Law at Vivekananda Global University, Jaipur At Faculty of Law, Vivekananda Global

Vishavjeet Chaudhary
Interviews

Interviewed by Dikshi Arora

rape case acquit
Case BriefsDistrict Court

The Special Judge opined that the prosecutrix’s conduct of never disclosing anything about incident to anybody nor seeking anybody’s help during relevant period, cast a serious doubt on her version of events.

Second Petition under Section 482 CrPC
Case BriefsSupreme Court

The Supreme Court was deciding the appeal against Allahabad High Court’s order wherein it had held that the petitioner could not continue to challenge the proceedings when he had not raised objections to the charge sheet or cognizance order in his first petition under Section 482 Cr.P.C.

2023 SCC Vol. 8 Part 4
Cases ReportedSCC Weekly

Criminal Law — Criminal Trial — Proof — Burden and Onus of proof — Recourse to S. 106 of the Evidence Act

criminal law review blog
Law School NewsOthers

The Centre of Research in Criminal Justice (CRCJ) at MNLU Mumbai is inviting well researched submissions for its blog, on a rolling basis.

code of investigation for police
Case BriefsSupreme Court

“It is high time that a consistent and dependable code of investigation is devised with a mandatory and detailed procedure for the police to implement and abide by during the course of their investigation so that the guilty do not walk free on technicalities, as they do in most cases in our country.”

scc-vol_8-part_1
Cases ReportedSCC Weekly

Advocates — Senior Advocates — Designation of: Guidelines issued by Supreme Court in Indira Jaising, (2017) 9 SCC 766 for greater objectivity

2023 scc vol. 6 part 5
Cases ReportedSCC Weekly

Criminal Law — Criminal Trial — Circumstantial Evidence — Generally: Principles reiterated relating to essential conditions that must be fulfilled before conviction

section 304 ipc
Case BriefsSupreme Court

While summarising the principles for altering conviction under Section 304 Part I of the IPC to Section 304 Part II of the IPC, the Supreme Court highlighted the difference between ‘guilty intention’ and ‘guilty knowledge’.

jammu and kashmir and ladakh high court
Case BriefsHigh Courts

The High Court was deliberating over a bail application wherein the accused was charged under S. 377, IPC and POCSO act for commission of fiendish crime against a child.

karnataka high court
Case BriefsHigh Courts

Holding that commission of rape on a woman’s dead body would not attract Ss. 375 and 377, Penal Code, 1860, the Court pointed out that its high time for the Central Government to consider amending S. 377 or introduce a specific provision to address necrophilia, sadism.

jurisdictional issues
Op EdsOP. ED.

by Suvendu Kumar Pati†

Law School NewsOthers

1. To bridge the gap between Academics and Practice of Criminal Law a new idea of has been innovated and demonstrated at

NUSRL, Ranchi
Call For PapersLaw School News

1. About NUSRL, Ranchi: National University of Study and Research in Law (NUSRL), Ranchi has been established to further the cause of

Law School NewsMoot Court Announcements

DEPARTMENT OF LAW, MM(DU) MULLANA IS ORGANIZING ITS 6TH NATIONAL MOOT COURT COMPETITION IN THE MONTH OF APRIL (20TH, 21ST & 22ND

Conference/Seminars/LecturesLaw School News

ABOUT DSNLU The Government of Andhra Pradesh established Damodaram Sanjivayya National Law University (DSNLU) vide DSNLU Act, 2008 at Visakhapatnam to impart