Gujarat HC upholds husband’s conviction for murdering wife with a hammer
The circumstances and the witness statements proved the husband’s complicity in killing wife beyond reasonable doubt.
life sentence
Chain of Circumstantial evidence must be complete in all aspects to indicate guilt of accused: Supreme Court
The Supreme Court was of the view that the High Court ought to have interfered with the conviction when it found one of the links in circumstantial evidence missing and not proved, respecting the settled law in this regard.
Gokulraj Murder Case: Madras High Court upholds Conviction
In 2015, a young Dalit Engineering student was abducted, and his head was severed for allegedly having a relationship with an upper caste woman.
Conviction and Death Sentence on the same Day for kidnapping, rape and murder of an 11 Year Old: SC commutes sentence from death to life
Supreme Court: In a case where the order of conviction and sentence was passed on the same day, the 3-judge bench of
Chattisgarh Triple murder| SC commutes death sentence of a man who killed 3 children to a life imprisonment
Supreme Court: A 3-judge bench of Arun Mishra, Vineet Saran, and MR Shah, JJ has commuted the death sentence of a convict,
SC lays down guidelines for appointment of amicus curiae where there is possibility of life sentence or death sentence
Supreme Court: Noticing that where death sentence could be one of the alternative punishments, the courts must be completely vigilant and see
Can’t give you more time to surrender: SC to Saravana Bhavan owner P Rajagopal
Supreme Court: A bench headed by Justice N V Ramana has declined to entertain a plea of P Rajagopal, the founder of
Saravana Bhavan owner P Rajagopal guilty of murdering his employee in 2001 [Full Report]
Supreme Court: The 3-judge bench of NV Ramana, MM Shantanagoudar and Indira Banerjee, JJ has upheld the conviction and sentence of life
Order dt. 09.07.2014 which restrained the State Governments from exercising the powers of remission and commutation of life sentence, modified
Supreme Court: Modifying the order dated 09.07.2014 where the State Governments were restrained from exercising their powers of remission and commutation of