Andhra Pradesh Minister
Case BriefsSupreme Court

Supreme Court observed that the principles of Administration of Justice states that justice should not only be done but it should be seen to be done and free and fair trial is sine qua non of Article 21 of the Constitution.

Case BriefsSupreme Court

Supreme Court: In the Kathua Rape and murder case where one of the accused was found to be taking the statutory shelter

Case BriefsSupreme Court

“A casual or cavalier approach while recording as to whether an accused is a juvenile or not cannot be permitted as the courts are enjoined upon to perform their duties with the object of protecting the confidence of a common man in the institution entrusted with the administration of justice.”

Case BriefsSupreme Court

Supreme Court: Taking note of the seriousness of the issue relating to the abduction, rape and murder of an eight-year-old girl in