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5 articles

Killed Wife and Infant Daughter in a Drunken Rage, but Not ‘Rarest of Rare’: Calcutta High Court Upholds Conviction, Commutes Death Sentence to Life

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

30 Oct 2026Read article ↗

Two Life Sentences, One Trial: Supreme Court Says They Cannot Run One After the Other, Orders Them ‘Superimposed’

Court News

Two Life Sentences, One Trial: Supreme Court Says They Cannot Run One After the Other, Orders Them ‘Superimposed’

30 Oct 2026Read article ↗

Parity in Sentencing: Supreme Court Orders Release of Life Convict After Co-Accused Got 20-Year Fixed Term (Sudesh Pal v. State of UP)

Court News

Parity in Sentencing: Supreme Court Orders Release of Life Convict After Co-Accused Got 20-Year Fixed Term (Sudesh Pal v. State of UP)

28 Oct 2026Read article ↗

SUPREME COURT 2026: CAN A SESSIONS COURT ORDER LIFE IMPRISONMENT WITHOUT REMISSION?
Naval Kishore & Anr. v. State of Punjab | 2026 INSC 1048 | 24 September 2026

SUPREME COURT 2026: CAN A SESSIONS COURT ORDER LIFE IMPRISONMENT WITHOUT REMISSION? Naval Kishore & Anr. v. State of Punjab | 2026 INSC 1048 | 24 September 2026

25 Sept 2026Read article ↗

Supreme Court Stays Remission in 2008 Kidnap Case After Threats to Judge Who Was Victim

Court News

Supreme Court Stays Remission in 2008 Kidnap Case After Threats to Judge Who Was Victim

20 Dec 2025Read article ↗