Call for Blogs | MNLUM Criminal Law Review Blog [Submission on Rolling Basis]
The Centre of Research in Criminal Justice (CRCJ) at MNLU Mumbai is inviting well researched submissions for its blog, on a rolling basis.
Criminal justice system
Inside the Supreme Court Verdict: How Ex-RJD MP Prabhunath Singh was Convicted in 1995 Double Murder Case
With Ex-RJD MP Prabhunath Singh’s highhandedness and the police, the public prosecutor and the Judiciary failing in their duty, the Supreme Court called the case an “exceptionally Painful Episode of Criminal Justice System”.
“Undue leniency in sentencing shakes public confidence in Criminal Justice System”: Supreme Court modifies sentence in minor’s rape-murder case
Supreme Court considered the case wherein the Trial Court proposed award of death sentence for rarest of the rare case, while the Jharkhand High Court modified it to life imprisonment for whole biological life without any scope for remission.
Issue of Rising Arrears and Pendency in Indian Judiciary: A Consequence of Non-Adherence to Policy Recommendation and Uninformed Policymaking
by Shubham Pandey† and Uday Shankar††
Integrating Forensic Techniques in Indian Criminal Justice System
by Shubham Pandey* and Uday Shankar**
Jharkhand High Court directs Jharkhand Public Service Commission and State to complete the process of appointment of Assistant Public Prosecutor within a period of two months
Jharkhand Public Service Commission and State were directed to complete the process of appointment of Assistant Public Prosecutor pursuant to Advertisement No. 03/18 within a period of two months.
Call for papers | CCLS Blog, NLUJ
The Criminal Law Blog (“TCLB”) is pleased to invite submissions for the blog. It welcomes all kinds of submissions, including
Criminal justice machinery relentlessly employed against Zubair; process itself has become a punishment: SC
The Court refused to bar Mohd Zubair from tweeting as it would amount to an unjustified violation of the freedom of speech and expression, and the freedom to practice his profession
On the Victim’s Right to Participation
by Ankit Kaushik*
Identification by witness: In criminal justice system
by Prerna Mohan†
All HC | [Bail under SC/SCT (POA) Act] Failure to serve notice of bail upon victim, is failure of State to perform its statutory function; Accused cannot be visited with penal consequences for default of the State
Allahabad High Court: Ajay Bhanot, J., while allowing the present petition, on e-bail applications, said, “The process of law cannot move at
MCOCA: Expanding Realms of Penal Provisions
by Abhishek Goyal*
Rules and Principles of Identification under Criminal Justice System
by Sarvesh Kumar Shahi*
Canada SC upholds stay of charges in favour of a Sri Lankan man accused of murder, reaffirms right to be tried within a reasonable time
Supreme Court of Canada: Full Bench of Wagner CJ and Abella, Moldaver, Karakatsanis, Côté, Brown, Rowe, Martin and Kasirer J., rejected an
Home Ministry seeks overhaul of IPC and CrPC to improve the criminal justice system
As reported by Economic Times, the Ministry of Home Affairs in consultation with the Bureau of Police Research and Development is considering
Court may act on the testimony of a single witness provided he is wholly reliable
Delhi High Court: Deciding an appeal filed by the State against acquittal of the accused for an offence under Section 354 of
Criminal justice delivery system should not be taken for a ride by the unscrupulous men who are parties to the system
Madras High Court– Expressing concern over the sordid state of affairs in the trial Courts in the State, the division bench of