‘Reduction of sentence’ for rape of a six-year-old child amounts to the mockery of criminal justice system
Punjab & Haryana High Court: A Single Judge Bench comprising of Jaishree Thakur J., addressed an appeal challenging the judgment of the
reduction
Order of punishment cannot be passed with a retrospective effect
Patna High Court: The petition challenging the order of reduction in pay scale and stopping of increment was allowed by a Single
J&K High Court directs State Government to consider reducing the age of juvenility
Jammu & Kashmir High Court: The Jammu Bench of the J&K HC heard a petition by a retired J&K Police officer who,