Bringing you the Best Analytical Legal News
Writing a judicial order in a careless fashion and making presumptions based on gender does not reflect well on the judicial philosophy of treating all genders equally. Any presumption based on gender has no place within our justice delivery system unless provided by law.
The conviction and sentence awarded to a man in 2003 for culpable homicide not amounting to murder has been set aside by the Delhi High Court more than 19 years after the appeal was filed, due to the persistent inability to locate or reconstruct the trial court record.
“Non-re-appreciation of the evidence on record may affect the case of either the prosecution or even the accused.”
Supreme Court: Holding that the Court should not have encroached upon the field reserved for the legislature, the 3-judge bench has partially
Supreme Court: Acknowledging the abuse of law of arrest in cases under the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities)