Manslaughter

Case BriefsForeign Courts

Supreme Court of United Kingdom: In the instant appeal where the issue was whether the claimant can recover damages for the “consequences”

Case BriefsForeign Courts

Lord Kelyng, J., while distinguishing the offence of manslaughter from murder, held the accused guilty for the offence of murder acknowledging the

Canada SC
Case BriefsForeign Courts

Supreme Court of Canada: A Full Bench of Wagner, CJ. and Abella, Moldaver, Karakatsanis, Côté, Brown and Rowe, JJ. dismissed an appeal