Delhi High Court
Case BriefsHigh Courts

The conviction and sentence awarded to a man in 2003 for culpable homicide not amounting to murder has been set aside by the Delhi High Court more than 19 years after the appeal was filed, due to the persistent inability to locate or reconstruct the trial court record.

Case BriefsSupreme Court

Supreme Court: In the Kathua Rape and murder case where one of the accused was found to be taking the statutory shelter

Case BriefsSupreme Court

“A casual or cavalier approach while recording as to whether an accused is a juvenile or not cannot be permitted as the courts are enjoined upon to perform their duties with the object of protecting the confidence of a common man in the institution entrusted with the administration of justice.”

Case BriefsSupreme Court

“The prosecution has to bring home the charges levelled against them beyond reasonable doubt, which the prosecution has failed to do in the instant case, resultantly, the Court is left with no alternative but to acquit the accused, though involved in a very heinous crime.”

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Delhi High Court
Case BriefsHigh Courts

    Delhi High Court: In an appeal filed by the accused challenging the order of conviction passed by the Trial Court

Bombay High Court
Case BriefsHigh Courts

    Bombay High Court : In an appeal filed questioning the legality of Judgment and convicting both Appellants i.e. a father

Case BriefsSupreme Court

The Supreme Court was disappointed with the standard of investigation and the defence put up in a gruesome case relating to murder of wife and 4 children by the accused. The Court observed that while the accused was provided with a legal aid, the cross-examination of each and every witness was below average.

Punjab and Haryana High Court
Case BriefsHigh Courts

    Punjab and Haryana High Court: While dismissing the present appeal preferred by the appellant against judgment dated 09-08-2012 and the

Punjab and Haryana High Court
Case BriefsHigh Courts

Punjab & Haryana High Court: While allowing the instant bail petition preferred by Kalyani Singh against the FIR dated 13-4-2016 under Sections

Case BriefsSupreme Court

The Kerala journalist was arrested under the Unlawful Activities (Prevention) Act on his way to Hathras, Uttar Pradesh to report on the alleged gang-rape of a Dalit woman, who later died in the Hospital.

Case BriefsSupreme Court

    Supreme Court: In an appeal against the Karnataka High Court's reversal of acquittal of 2 out of the 22 accused

Case BriefsSupreme Court

Supreme Court: In a murder case, where the Madhya Pradesh High Court had reduced the sentence to sentence already undergone which was

Madras High Court
Case BriefsHigh Courts

    Madras High Court: In a case related to a reference made by the Additional District and Sessions Judge under S.

Delhi High Court
Case BriefsHigh Courts

    Delhi High Court: In an application filed by the applicant who is a UP Police official, charged under Section 302,

Madras High Court
Case BriefsHigh Courts

    Madras High Court: In a case related to allegation of murder and rape of a 12th standard school-girl, G.K.Ilanthiraiyan, J.

laboratory report
Case BriefsSupreme Court

Supreme Court: The Division Bench of Hemant Gupta and Vikram Nath*, JJ., reversed the impugned judgments of the Punjab and Haryana High

Orissa High Court
Case BriefsHigh Courts

    Orissa High Court: In an appeal filed challenging the Trial court ruling, convicting the accused under Section 302 of Penal

Calcutta High Court
Case BriefsHigh Courts

Calcutta High Court: Sugato Majumdar, J. allowed a criminal appeal which was assailed against the judgment and order of Additional Sessions Judge

Case BriefsSupreme Court

“The statutory provision goes to emphasise that the court is not a hapless bystander in the derailment of justice. Quite to the contrary, the court has a vital role to discharge in ensuring that the cause of discovering truth as an aid in the realization of justice is manifest.”