Court News
Can a Sessions Court Say ‘Prison Till the Rest of Your Life’? Supreme Court Says No, Fixes 25 Years Without Remission
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20 articles
Court News
No Enhancement in the Accused's Own Appeal, No Consecutive Life Terms: Supreme Court Corrects a Triple-Murder Sentence
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Court News
No Retrospective Harsher Law, But No Undue Leniency Either: Supreme Court Restores Life Sentence in POCSO Case
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Court News
No Double Counting: Supreme Court Rejects Abu Salem’s Claim That His 25-Year Extradition Limit Is Over
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Landmark Judgements
Finality Yields to a Fair Sentence: Article 32 Opens a Final Death Sentence for a Manoj-Compliant Hearing
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Court News
Preparation Is Not Attempt: Patna High Court Alters Attempt-to-Rape Conviction to Outraging Modesty
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Court News
22 Years on Bail Is Not “Suffering”: Supreme Court Cancels Probation Granted to Men Who Attacked With Gun and Blade
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Court News
Even in a Rape-Murder of a Child, the State Must Prove the Offender Can Never Reform: Supreme Court Commutes Death Sentence
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