Under trial Review Committees Archives

Triple method of plea bargaining, compounding of offences and the Probation of Offenders Act, 1958: Supreme Court’s suggestions on disposal of criminal cases

Supreme Court: In a suo motu writ petition, the division bench of Sanjay Kishan Kaul and Abhay S. Oka, JJ

Supreme Court: The Bench comprising of Madan B. Lokur and Deepak Gupta JJ., addressed a petition concerning the overcrowding in prisons. It