Delhi High Court upholds Trial Court’s conviction order for raping his one year old niece
A murderer destroys the physical frame of a victim, a rapist degrades and defiles the soul of a helpless female.
Medico-Legal Report
P&H HC | Applicant receiving injuries himself inflicted by uncertain aggressor: Valid consideration for anticipatory bail
Punjab and Haryana High Court: Petitioner filed before the bench of Gurvinder Singh Gill, J., an application for grant of anticipatory bail