Case BriefsHigh Courts

Gujarat High Court: A Division Bench comprising of Harsha Devani and A.S. Supehia, JJ. pronounced the order on quantum of sentence in

Case BriefsHigh Courts

Chhattisgarh High Court: An appeal was filed by the appellant against the order of his conviction and sentence under Section 307 IPC

Supreme Court

Deliberating upon a much debated issue of forming a uniform sentencing policy, the bench of T.S. Thakur and V. Gopala Gowda