Bringing you the Best Analytical Legal News
Supreme Court opined that the Trial Court, as well as, the Bombay High Court have rightly appreciated the evidence and convicted the convict for the offence punishable under Sections 307 and 332 of the IPC
While hearing the appeal against conviction for attempt to murder, the Court stated that the accused’s actions fall under ‘causing grievous hurt’ rather than ‘attempt to murder’.
Meghalaya High Court said as the son-in-law did not have the intention to cause death.
Gauhati High Court: Arun Dev Choudhury, J., held that sexual offences against minor cannot be compromised by parents. An FIR was lodged
“Unearthing ‘motive’ is akin to an exercise of manual brain-mapping. At times, it becomes herculean task to ascertain the traces of a ‘motive’.”
Bombay High Court: A Division Bench of S.S. Shinde and M.S. Karnik, JJ., partly allowed an appeal by reducing the sentence of the
Rajasthan High Court: P.K. Lohra, J. granted bail and suspended the sentences of the applicant passed by the District Judge. In the
Delhi High Court: A.K. Chawla, J. disposed of a criminal appeal by modifying the conviction of the appellant under Section 307 (attempt to murder) of
Bombay High Court: K.K. Sonawane, J., acquitted the appellant who was convicted by the trial court for offences punishable under Sections 307 (attempt