Mitigating Factor

Case BriefsSupreme Court

Supreme Court: Explaining the difference between Sections 34 and 149 of the IPC, the 3-judge bench of NV Ramana, Surya Kant* and

Case BriefsHigh Courts

Allahabad High Court: The criminal revision was filed before a Bench of Aniruddha Singh, J., against the judgment and order passed by

Case BriefsForeign Courts

High Court of South Africa, Kwazulu-Natal Division: A Single Judge Bench of Mbatha, J., mitigated sentence to accused alleged for the offence