Uncorroborated ‘dying declaration’ may become basis of conviction if it inspires confidence
Jharkhand High Court: A Division Bench comprising of H.C. Mishra and B.B. Mangalmurti, JJ., dismissed a criminal appeal filed against the judgment
corroborated
Acts of sodomy and forcible unnatural intercourse amount to cruelty and are grounds for a decree of divorce
Punjab and Haryana High Court: A Division Bench comprising of M.M.S. Bedi and Hari Pal Verma, JJ., allowed the appeal against the