Sentence Archives | Page 2 of 6

Murder convict seeks remission of sentence on the ground of being 100% visually impaired. Can disability be a ground for remission? SC answers

Supreme Court: While addressing the plea of a murder convict seeking remission on the ground of blindness, the Division Bench comprising of

Case Briefs High Courts

Megh HC | Unequivocal confession leads to dismissal of appeal in a Rape case with minor

Meghalaya High Court: The Division bench of Sanjib Banerjee, CJ. and W. Diengdoh, J. dismissed the appeal which was filed on behalf

Case Briefs Supreme Court

No scaling down of sentence to 10 years as per NDPS Act for man sentenced to 26 years in prison by Mauritius SC for being in possession of over 150 gms of heroin: SC

Supreme Court: In a case where a man was arrested in Mauritius after being found to be in possession of 152.8 grams

Case Briefs District Court

Person found to be driving in a drunk state, can his conviction be reduced in light of no previous conviction, clean past and remorse being expressed for such act? Read what Dwarka Court says

Dwarka Courts, New Delhi: Sushil Anuj Tyagi, ASJ while addressing a case of drink and drive, expressed that, “There has to be

Case Briefs Supreme Court

SC allows reduction in sentence under S. 498-A IPC if husband pays Rs 3 lakh compensation to wife, children

Supreme Court: A Division Bench of Sanjay Kishan Kaul and Hrishikesh Roy, JJ. agreed to reduce the sentence of the appellant−husband convicted

Case Briefs Supreme Court

Ocular evidence to be disbelieved only when medical evidence rules out all possibilities of ocular evidence being true: Supreme Court reiterates

Supreme Court of India: The Division Bench of Navin Sinha and R. Subhash Reddy, JJ., reiterated the value of ocular evidence while

Op Eds OP. ED.

Death penalty: The dilemma

by Aastik Dhingra†

Case Briefs High Courts

All HC | “A woman or a girl who is raped is not an accomplice”: HC re-establishes while explaining the significance of testimony of rape victim

Allahabad High Court: The Division Bench of Ved Prakash Vaish and Vikas Kunvar Srivastav, JJ., expressed that: “Justice demands that courts should

Case Briefs High Courts

Ker HC | HC upholds concurrent findings of conviction and sentence of Trial Court and Appellate Court sought to be set aside in revision petition

Kerala High Court: N.Anil Kumar, J., allowed the instant revision petition against the concurrent findings of the Trial Court and the Appellate

Case Briefs High Courts

Chh HC | Sentence reduced for offence punishable under S. 498 A IPC due to the sentence already undergone and having no criminal antecedent; Appeal allowed

Chhattisgarh High Court: Arvind Singh Chandel J., allowed the appeal and reduced the sentence to the period already undergone by the petitioner

Case Briefs High Courts

All HC | In case there is conviction of less than 5 persons for the offence of ‘Dacoity’, is it necessary to prove that 5 or more persons aided the crime? Court explains

Allahabad High Court: Saurabh Shyam Shamshery, J., while addressing a criminal appeal observed that “Conviction for “Dacoity” of less than five persons is

Case Briefs High Courts

Utt HC | Sentence of convict case under Ss. 3 and 7 of Essential Commodities Act reduced considering the period already served by him; Court partly allows revision

Uttaranchal High Court: N.S. Dhanik, J., partly allowed a criminal revision which was preferred against the Judgment and order passed by the

Case Briefs High Courts

Del HC | Can a country made pistol (katta) be considered as a “deadly weapon” even if it is in a state of disrepair under S. 398 IPC? HC elaborates

Delhi High Court: Vibhu Bakhru, J., in the present petition observed that, “A deadly weapon is one, which is lethal and is likely

Case Briefs Foreign Courts

“Fair trial is the foundation of the rule of law and criminal justice system”: Islamabad HC rules in favour of extending another chance to the Govt. of India to appoint a counsel for Kulbhushan Jadhav

Islamabad High Court: The Bench of Athar Minallah, C.J., Aamer Farooq and Miangul Hassan Aurangzeb, JJ., while observing that the right to

Case Briefs High Courts

Jhar HC | Mere fact that dispute relates to title of land will not make it civil dispute if basic ingredients of Ss. 427, 447 IPC are met

Jharkhand High Court: Anubha Rawat Choudhary J., upheld the findings of the impugned judgment and modified the sentence to meet the ends

Case Briefs Foreign Courts

SL SC | Sentencing is a sacred right vested with the judicial officer; Court rejects appeal

Supreme Court of the Democratic Socialist Republic of Sri Lanka: A Full Bench of Priyantha Jayawardena, L.T.B. Dehideniya and S. Thurairaja, JJ.,

Case Briefs High Courts

Gau HC | Conviction for murder set aside where ‘reverse burden’ wrongly shifted on accused to prove innocence, law regarding S. 106 Evidence Act restated

Gauhati High Court: A Division Bench of Mir Alfaz Ali and Nani Tagia, JJ., allowed an appeal filed against the order of the

Case Briefs High Courts

Cal HC | ‘Death sentence’ may or may not deter others; balance sheet of aggravating and mitigating circumstances must be made before its imposition

Calcutta High Court: A Division Bench of Joymalya Bagchi and Suvra Ghosh, JJ. upheld the conviction of the appellants for the commission

Case Briefs High Courts

Cal HC | Making statement of accused under S. 108 of Customs Act the foundation of offence under Wild Life (Protection) Act is against principles of law

Calcutta High Court: Tirthankar Ghosh, J., reversed the order of the trial court (as confirmed by the first appellate court) whereby the petitioner

Case Briefs Tribunals/Commissions/Regulatory Bodies

[Vyapam Case] CBI | 7 Years imprisonment to 3 accused including candidate, impersonator & middleman in a Vyapam related case

The Special Judge CBI, Vyapam Cases, Bhopal (Madhya Pradesh) has sentenced the three accused, therefore the candidate Amit Gaur, the impersonator Nitish