Court News
Killed Wife and Infant Daughter in a Drunken Rage, but Not ‘Rarest of Rare’: Calcutta High Court Upholds Conviction, Commutes Death Sentence to Life
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21 articles
Court News
‘Benefit of Doubt Is Not an Empty Formality’: Supreme Court Refuses to Overturn Concurrent Acquittal in 1998 Murder Case
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Court News
Drainage Quarrel, a Gunshot and a Flawed Probe: Supreme Court Acquits Two Convicted of Murder, Citing Shaky Eyewitnesses and Investigation Gaps
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Court News
‘Stage-Managed and Artificial’ Recoveries: Supreme Court Upholds Acquittal in Himachal Double Murder Case, Says Chain of Circumstances Was Incomplete
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Court News
No 65-B Certificate, No Call Records: Supreme Court Acquits Man Serving Life Term After Legal-Aid Appeal Filed 2,749 Days Late
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Court News
Summoning an Extra Accused? Courts Must Read the Cross-Examination Too, Says Supreme Court Under Section 319 CrPC
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Court News
“Not a Faulty Investigation but No Investigation”: Supreme Court Acquits Accused in Bihar Murder Case
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Court News
Who Could See in the Dark? Supreme Court Acquits Four in 2001 Odisha Murder After 25 Years
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Court News
Supreme Court Clarifies Adult Trial Criteria for Minors in Murder Cases
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