Acid Attack Archives

“State has forgotten its feminist roots”; Calcutta High Court enhances compensation in Acid Attack case; calls for compliance with Supreme Court directives

Supreme Court had previously directed states to ensure a minimum compensation of Rs. 3 lakhs for acid attack victims. However, the Calcutta High Court acknowledged the need for higher compensation due to the severe physical, economic, social, and psychological ramifications.

Case Briefs High Courts

Acid attack cases sow the seeds of fear and insecurity in society; Court’s role in granting or denying bail significant: Delhi High Court

“A heinous crime such as acid attack on a woman in broad daylight, in a thickly populated area can evoke strong emotions in the society in addition to inflicting grave psychological trauma to the victim.”

Case Briefs High Courts

‘Balancing public safety and industrial needs’: Delhi High Court rejects total ban on acid sales, emphasizes stringent implementation of existing rules

“A total ban could have unintended consequences, affecting sectors where acid is responsibly and safely utilized. Therefore, striking a balance between public safety and the legitimate uses of acid for industrial and other regulated purposes is crucial.”

Case Briefs High Courts

Guilt not established beyond reasonable doubt and to the satisfaction of the judicial conscience; Allahabad High Court acquits acid attack convict

Allahabad High Court said that the Trial Court has erred in scrutinising and analysing the evidence on record and the finding in respect of the guilt of convict is perverse and not according to the law. Therefore, it granted benefit of doubt to the convict on the ground of rule of caution.

Case Briefs High Courts

No interference in case of well-founded, unshaken ocular and documentary evidence: Calcutta High Court upholds conviction in Acid Attack case

Calcutta High Court based its ruling on the well settled principle of law that where oral evidence is convincing, reliable and trustworthy, the motive behind the occurrence loses its relevance.

Case Briefs High Courts

Kar HC | “The best thermometer to the progress of a nation is its treatment of its women” Court quoted Swami Vivekananda and Bhagavad Gita while confirming sentence of acid attack accused

Karnataka High Court: A Division Bench of B. Veerappa and V. Srishananda, JJ., allowed the appeal in part and confirmed impugned judgment

Case Briefs High Courts

Bom HC | Acid Attack Case: Attacker’s conviction upheld but death penalty commuted holding him to be of young age and not beyond reformation

Bombay High Court: A Division Bench of B.P. Dharmadhikari and Prakash D. Naik, JJ. allowed an appeal by a convict who was

Case Briefs Supreme Court

Reduction of sentence of an acid-attack accused from 1 year to 1 month imprisonment is completely unacceptable

Supreme Court: In the case where the refusal to marriage proposal by a girl resulted into a house trespass by the accused