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Supreme Court commented that “the criminal justice system of ours can itself be a punishment” as happened in the instant matter which started in 1993 and came to an end in 2024, after 30 years of suffering.
Kerala High Court stated that the petitioner failed to adduce any cogent evidence to prove that the cheque in question was not aimed at discharging any legally enforceable debt.
Supreme Court pointed out that the pre-trap and post-trap proceedings were duly proved by the prosecution in the instant matter through witnesses who supported the prosecution case.
The Court observed that there is an increase in the cases of sexual offenses against the child. The child sexual abuse cases demonstrate the inhumane mindset of the accused. There is an adverse impact of the incident on the victim, on her family members, and even on society.
Additional Chief Metropolitan Magistrate, Mayo Hall Unit, Bengaluru: Vani A. Shetty, XVII Additional Judge, Court of Small Causes & ACMM, addressed a
Chhattisgarh High Court: The Bench comprising of Goutam Bhaduri, J. allowed an appeal concerning the defamatory publication made against two doctors in
Delhi High Court: A Bench of R.K. Gauba, J. acquitted the appellants of offence under Sections 304-B and 120-B IPC while convicting them
Bombay High Court: A Division Bench comprising of S.S. Shinde and A.S. Gadkari, JJ., allowed a criminal appeal filed against the judgment
Delhi High Court: A Single Judge Bench of the Delhi High Court comprising of S.P. Garg, J., allowed a criminal appeal, setting
Delhi High Court: Acquitting the appellant of charges under Section 304-B read with 34 IPC, the Single Judge Bench of P.S. Teji,
Supreme Court: In the appeal filed by the in-laws of the deceased upon being aggrieved by the conversion of their acquittal into
Supreme Court: Hearing the appeal by the husband and the in-laws of the victim of dowry death against the order of the