kidnap
‘Conviction on the basis of ‘last seen’ theory not justified’; Supreme Court acquits accused in a 7-year-old boy’s kidnapping and murder case
The Supreme Court was of the view that the basic principle of criminal jurisprudence is that in circumstantial evidence cases, the prosecution is obliged to prove each circumstance, as well the as the links between all circumstances, beyond reasonable doubt. Such circumstances, taken cumulatively, should form a chain so complete that there is no escape from the conclusion that within all human probability, the crime was committed by the accused and the same should unerringly point towards the guilt of the accused.
Delhi High Court: Defense of consensual sexual intercourse immaterial if victim is minor; Bail rejected
Sexual abuse resulting in tying of knot between the victim and the accused in violation of provisions of law or birth of a child, does not mitigate the act of the petitioner in any manner, since the consent of a minor is immaterial and inconsequential in law
Ker HC | Being in love isn’t synonymous to consent for sexual intercourse; HC upholds conviction for rape
Kerala High Court: R. Narayana Pisharadi, J., held that passive submission made by the victim under unavoidable circumstances as she had no
No conviction under Section 364A IPC if kidnapper treats victim in “a good manner”: Supreme Court
Supreme Court has laid down the essential ingredients required to be proved by prosecution to convict an accused under Section 364A IPC i.e. kidnapping for ransom.
People indulging in ‘honor killings’ must be dealt with sternly to send around a message: HC
Punjab and Haryana High Court: A Single Judge Bench comprising of H.S. Madaan, J. denied bail to the petitioner who was accused