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The General Security Force Court had convicted the BSF jawan for murder and had sentenced him to life imprisonment along with dismissal from service.
A fine of Rs. One Lakh was imposed on the victim to meet the medical expenses and rehabilitation of the minor victim.
The Madhya Pradesh High Court observed that the test which is to be applied for death sentence are – crime test, i.e., aggravating circumstances and mitigating circumstances, criminal test and R-R test.
Supreme Court: In a big relief for A.G. Perarivalan, convicted for assassination of former Prime Minister Rajiv Gandhi, the 3-judge bench of
Supreme Court: In a case where a man had brutally raped and murdered a 7-year-old girl, the 3-judge bench of AM Khanwilkar,
Supreme Court: In a case where a death row convict subjected a 5-year-old girl to rape, killed her by strangulation, and then
Supreme Court: A 3-judge bench of Arun Mishra, Vineet Saran, and MR Shah, JJ has commuted the death sentence of a convict,
Supreme Court: In a ghastly case involving rape and murder of 2 children, the 3-judge bench of RF Nariman, Surya Kant and
Supreme Court: In a ghastly case involving rape and murder of 2 children, the 3-judge bench of RF Nariman, Surya Kant and
Supreme Court: The 3-judge bench of NV Ramana, MM Shantanagoudar and Indira Banerjee, JJ has commuted the death sentence to 25 years’
Supreme Court: “The mercy petition is the last hope of a person on death row. Every dawn will give rise to a