death sentence for murder
Case BriefsDistrict Court

“The series of inhuman acts involved extreme brutality and exceptional depravity and the crime was committed in an extremely brutal, grotesque, diabolical, revolting and dastardly manner.”

Death Sentence to 20 Years Imprisonment
Case BriefsSupreme Court

The Supreme Court held that the Court cannot be limited only to two punishments, one a sentence of imprisonment, for all intents and purposes, of not more than 14 years and the other death.

delhi high court
Case BriefsHigh Courts

Though causing death of someone in itself is perversity, however causing death by smothering and inflicting injuries by jack handle though opined to be consistent with intense torture, cannot be held to be a diabolic or seriously perverse manner of committing murder so as to shock the collective conscience of the society and fall in the category of rarest of rare cases.

Case BriefsSupreme Court

Supreme Court: In a case where a man had brutally raped and murdered a 7-year-old girl, the 3-judge bench of AM Khanwilkar,

Case BriefsSupreme Court

Supreme Court: In a case where the trial court had convicted the accused and imposed death penalty on the very same day,

Case BriefsSupreme Court

“There is a bounden duty cast on the Courts to elicit information of all the relevant factors and consider those regarding the possibility of reformation, even if the accused remains silent.”

Case BriefsHigh Courts

Allahabad High Court: The Division Bench of Ramesh Sinha and Rajeev Singh, JJ., upheld the capital punishment of a man who murdered

Op EdsOP. ED.

by Abhishek Goyal†

Case BriefsHigh Courts

Gujarat High Court: A Division Bench of Bela M. Trivedi and A.C. Rao, JJ., dismissed an appeal filed on being aggrieved by

Case BriefsSupreme Court

Supreme Court: “The mercy petition is the last hope of a person on death row. Every dawn will give rise to a

Case BriefsHigh Courts

Madhya Pradesh High Court: The criminal appeal was filed before a Division Bench of P.K. Jaiswal and Anjuli Palo, JJ. by the

Case BriefsHigh Courts

Allahabad High Court: A Division Bench comprising of Karuna Nand Bajpayee and Ifaqat Ali Khan, JJ., dismissed a petition on the ground

Case BriefsHigh Courts

Patna High Court: A Division Bench of Arvind Srivastava and Rakesh Kumar, JJ., upheld the judgment of the trial court and dismissed

Case BriefsHigh Courts

Madhya Pradesh High Court: A Division Bench comprising of J.K.Maheshwari and Akhil Kumar Srivastava, JJ., addressed the issue of rape and murder

Case BriefsSupreme Court

Supreme Court: Almost after 5 years of the commission of the horrendous crime that shook not only the nation but the world,

Case BriefsSupreme Court

Supreme Court: In the case where a 4-year old girl was raped and battered to death by the petitioner, the bench of

Case BriefsHigh Courts

Calcutta High Court: The Court recently had to decide on a death reference under Section 366 CrPC against the order of conviction