Nirbhaya Case| Supreme Court Issues Notices To 4 Death Row Convicts
Supreme Court: The 3-judge bench of R Banumathi, Ashok Bhushan and AS Bopanna, JJ has sought response from the four death row
death penalty
Centre moves SC seeking 7-day deadline for hanging death row convicts
Supreme Court: The Centre has moved the Supreme Court for fixing a seven-day deadline for executing death penalty of condemned prisoners. The
BREAKING | Nirbhaya Gang Rape-Murder Case | Death warrant issued to the 4 convicts by Delhi’s Patiala House Court
As reported by ANI, Delhi’s Patiala Court has issued death warrant to the 4 Convicts in the Nirbhaya Ganga Rape and Murder
Guj HC | No question of relief for the offences that shake the collective conscience of society; Court confirms death penalty in rape and murder case under POCSO Act
Gujarat High Court: A Division Bench of Bela M. Trivedi and A.C. Rao, JJ., dismissed an appeal filed on being aggrieved by
Cal HC | Court commutes Death Penalty to Life Sentence as potential of rehabilitation remains
Calcutta High Court: A Division Bench of Joymalya Bagchi and Suvra Ghosh, JJ., has recently observed in a case of rape and
Cal HC | ‘Death sentence’ may or may not deter others; balance sheet of aggravating and mitigating circumstances must be made before its imposition
Calcutta High Court: A Division Bench of Joymalya Bagchi and Suvra Ghosh, JJ. upheld the conviction of the appellants for the commission
Death Penalty to Former Pakistan President General Pervez Musharraf in a high treason case
As reported by media, A Three-Judge Bench of the Lahore High Court has pronounced the death penalty for General Pervez Musharraf in
Malaysia CoA | Thai national sentenced to death penalty for drug trafficking by invoking statutory presumption under Dangerous Drugs Act, 1952
Malaysia Court of Appeal: A Full Bench of Kamardin Hashim, Hanipah Farikullah, Mohamad Zabidin Mohd Diah, JCA dismissed the appeal filed by
Parliament receives President’s assent for — the Protection of Children from Sexual Offences (Amendment) Bill, 2019; Provision of “death penalty” included
After the Parliament approval, President of India, Ram Nath Kovind gave his assent for the Protection of Children from Sexual Offences (Amendment)
Rajya Sabha passes POCSO (Amendment) Bill, 2019
Rajya Sabha passed the Protection of Children from Sexual Offences (Amendment) Bill, 2019, yesterday, i.e. 24-07-2019 with a death penalty provision for
MP HC | Death penalty of man accused of rape and murder of daughter reduced to life imprisonment
Madhya Pradesh High Court: A Division Bench of J.K. Maheshwari and Anjuli Palo, JJ. partly allowed a criminal petition filed by a
Pak SC | Dying Declaration: Exception to direct rule of evidence – requires demonstration of no extraneous prompting by anyone to declarant
Supreme Court of Pakistan: A Full Bench of Manzoor Ahmad Malik, Syed Mansoor Ali Shah and Qazi Muhammad Amin Ahmed, JJ. set
Bom HC | Acid Attack Case: Attacker’s conviction upheld but death penalty commuted holding him to be of young age and not beyond reformation
Bombay High Court: A Division Bench of B.P. Dharmadhikari and Prakash D. Naik, JJ. allowed an appeal by a convict who was
International News Update | New Hampshire abolishes death penalty; overrides governor’s veto
According to the media reports, New Hampshire in a recent development abolishes capital punishment in the State. “New Hampshire, which hasn’t executed
Ker HC | No pre-meditation, no criminal antecedents – death penalty of man accused of rape and murder turned into life imprisonment
Kerala High Court: The Division Bench of A.M. Shaffique and P. Somarajan, JJ. was hearing a death reference tagged along with a
Mandatory for Court to give death penalty on commission of offence of aggravated robbery
Supreme Court of Zambia: This appeal was filed before a 3-Judge Bench comprising of Hamaundu, Kajimanga and Chinyama, JJS., where trial court
Justice Kurian Joseph calls for review of need for death penalty; Deepak Gupta and Hemant Gupta, JJ. disagree: SC
“Society’s perspective is generally formed by the emotionally charged narratives, which need not necessarily be legally correct, properly informed or procedurally proper.”
“Death Penalty to be reserved for rarest of the rare cases”: Patna HC
Patna High Court: A Division Bench of Arvind Srivastava and Rakesh Kumar, JJ., upheld the judgment of the trial court and dismissed
Parliament| Bill highlighting the provision of “Death penalty to the convicts of child rapists” passed by Lok Sabha
Lok Sabha passed a bill seeking to replace Criminal Law (Amendment) Ordinance by placing a significant provision of death penalty to the
Mandatory Death Penalty in Barbados held Unconstitutional: CCJ
Caribbean Court of Justice (CCJ): In the court of Sir Dennis Byron, President and Honourable Justice Saunders, Wit, Hayton, Anderson, Rajnauth-Lee and Barrow