conviction of bsf commandant
Case BriefsSupreme Court

The Court said that the search of the Commandant’s house did not result in recovery of any incriminating documents/article and without other materials incriminating the appellant or pointing to his guilt, the statement of a single person alone cannot result in conviction of the Commandant and deprive him of his pension benefits.

Case BriefsHigh Courts

Kerala High Court: A Division Bench of V. Chitambaresh and Ashok Menon, JJ. dismissed a writ appeal that was filed by a