Call for Submissions | NLSIR Volume 36(1) and NLSIR Online
Introduction The National Law School of India Review (NLSIR) is the flagship student-edited law review published by the National Law School of
High Court of South Africa
In light of lack of remorse and interest of society, life imprisonment an appropriate punishment for a rape convict
High Court of South Africa, Eastern Cape Division: In a judgment delivered by Brooks, J. of the High Court of South Africa,