The final order that sealed the fate for the Nirbhaya convicts
Supreme Court: Putting the last nail in the coffin for the Nirbhaya death row convicts who were hanged this morning, the 3-judge
nirbhaya case
[BREAKING] [Midnight Hearing of the Gruesome – Nirbhaya Case] |Petition of death row convict Pawan Gupta against rejection of his mercy petition and seeking stay on execution — dismissed; Convicts to be hanged at 5.30 am today
The convicts are to be hanged at 5.30 a.m. and the legal remedies in the Nirbhaya Verdict are still being availed by
[LIVE] BREAKING | Late Night Hearing in Nirbhaya Case | Convicts to be hanged today at 5.30 am; Del HC dismisses petition filed to stay execution of death warrants
LIVE UPDATES OF LATE NIGHT HEARING Justice Manmohan to AP Singh: We’re close to the time when your client will meet the God.
BREAKING | NHRC dismisses complaint of the mother of Nirbhaya case convict Mukesh Kumar seeking its intervention to prevent his execution
The National Human Rights Commission, NHRC, India has received a complaint from Smt. Ram Bai, a resident of Ravidas Camp, R.K. Puram,
Del HC | Petition dismissed seeking directions to NHRC to intervene and enquire into mental and physical state of 4 death row convicts in Nirbhaya Case
Delhi High Court: A Division Bench of D.N. Patel, CJ and C Hari Shankar, J. declined to entertain a petition seeking directions to
Nirbhaya Gang Rape – Murder Case | Breaking | Delhi HC refuses to set aside trial court’s order; Convicts to be hanged together
Delhi High Court refuses to interfere in the stay order pronounced by the trial court on staying the execution of the convicts
Nirbhaya Case: Death penalty for the 4 accused upheld
Supreme Court: Almost after 5 years of the commission of the horrendous crime that shook not only the nation but the world,