Section 326 IPC Archives

“Disproportionately light punishment humiliates the victim”; Navjot Singh Sidhu to undergo one-year rigorous imprisonment in 1988 road rage case: SC

Supreme Court: Allowing the review petition in the 34-year-old road-rage case involving cricketer-turned-politician Navjot Singh Sidhu that resulted into the death of

Case Briefs High Courts

Bom HC | Sole convict in a case connected to 1992 Babri Masjid riots in Mumbai set free due to defective charge

Bombay High Court: Sadhana S. Jadhav, J. allowed a criminal appeal filed against the judgment of the trial court whereby the appellant

Case Briefs High Courts

Bom HC | Conviction for murder turned into grievous hurt where death occurred after injured shifted to another hospital against medical advice

Bombay High Court: The Bench of A.S. Oka and A.S. Gadkari, JJ. modified the judgment of trial court and altered the appellant’s conviction under