Case BriefsSupreme Court

Supreme Court: In the Kathua Rape and murder case where one of the accused was found to be taking the statutory shelter

Case BriefsSupreme Court

“A casual or cavalier approach while recording as to whether an accused is a juvenile or not cannot be permitted as the courts are enjoined upon to perform their duties with the object of protecting the confidence of a common man in the institution entrusted with the administration of justice.”

pocso offence
Case BriefsSupreme Court

“Non-reporting of sexual assault against a minor child despite knowledge is a serious crime and more often than not, it is an attempt to shield the offenders of the crime of sexual assault.”

Patna High Court
Case BriefsHigh Courts

Patna High Court: The Division Bench of A.M. Badar and Rakesh Kumar Verma, JJ., while dismissing an appeal observed that a sexual

Case BriefsSupreme Court

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,

Case BriefsSupreme Court

Supreme Court: In a case where a 65-year-old man committed aggravated penetrative sexual assault on his 4-year-old neighbor, the bench of MR

Case BriefsSupreme Court

Supreme Court: In a case where a death row convict subjected a 5-year-old girl to rape, killed her by strangulation, and then

Case BriefsSupreme Court

Supreme Court: The Division Bench comprising of Indu Malhotra and Ajay Rastogi*, JJ., dismissed the instant appeal filed against the order of

Case BriefsSupreme Court

Supreme Court: In a chilling case where a 21-year-old man was sentenced to death under Sections 302 and to life imprisonment under 376A

Case BriefsSupreme Court

Supreme Court: The 3-judge bench of SA Bobde, CJ and AS Bopanna and V. Ramasubramanian, JJ has issued notice in a PIL

Case BriefsSupreme Court

Supreme Court: “The heinous crime committed should not be led into prosecuting a person only because he was part of the Management

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Supreme Court: The Court has directed the Centre to fund and set up exclusive courts in every district where 100 or more

Hot Off The PressNews

Supreme Court: The 3-judge bench of Dipak Misra, CJ and AM Khanwilkar and Dr. DY Chandrachud, JJ has agreed to hear the

Case BriefsSupreme Court

Supreme Court: Taking note of the seriousness of the issue relating to the abduction, rape and murder of an eight-year-old girl in

Hot Off The PressNews

Supreme Court: The 3-judge bench of Dipak Misra, CJ and AM Khanwilkar & Dr. DY Chandrachud, JJ directed all High Courts to ensure

Hot Off The PressNews

Supreme Court: Taking suo motu cognizance in the Kathua rape and murder case, the Court has issued notice to Bar Council of India, Jammu and Kashmir

Case BriefsSupreme Court

Supreme Court: Taking note of the rise in the crimes against children, the bench of Madan B. Lokur and Deepak Gupta, JJ