Delhi High Court
Case BriefsHigh Courts

A murderer destroys the physical frame of a victim, a rapist degrades and defiles the soul of a helpless female.

Case BriefsSupreme Court

Supreme Court: Explaining the law on the credibility of the testimony of an interested eye-witness, the bench of NV Ramana and SA

Case BriefsHigh Courts

Delhi High Court: A Division Bench comprising of Mukta Gupta and Navin Chawla, JJ. partly allowed an appeal, modifying the appellant’s conviction

Case BriefsSupreme Court

Supreme Court: In the case where 5 appellants, convicted under Section 302 read with Section 149 IPC, had approached the Court with