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20 articles

Touching Proved, Penetration Not: Delhi HC Replaces 20-Year POCSO Sentence With Five Years for Aggravated Sexual Assault

Court News

Touching Proved, Penetration Not: Delhi HC Replaces 20-Year POCSO Sentence With Five Years for Aggravated Sexual Assault

2 Nov 2026Read article ↗

Murder in 1984, Appeal Decided in 2026: Supreme Court Says Old Age and 40 Years’ Delay Can’t Cut a Life Sentence, Orders Two Septuagenarians to Surrender

Court News

Murder in 1984, Appeal Decided in 2026: Supreme Court Says Old Age and 40 Years’ Delay Can’t Cut a Life Sentence, Orders Two Septuagenarians to Surrender

2 Nov 2026Read article ↗

The Constitution Outranks the Code: Article 161 Remission Policy Prevails Over the Later Statutory Policy

Landmark Judgements

The Constitution Outranks the Code: Article 161 Remission Policy Prevails Over the Later Statutory Policy

31 Oct 2026Read article ↗

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 ↗

Sentenced to Life Without Parole, He Asked for 8 Weeks Out to Look After His Sister: Punjab & Haryana HC Says Get the Sentence Condition Modified First

Court News

Sentenced to Life Without Parole, He Asked for 8 Weeks Out to Look After His Sister: Punjab & Haryana HC Says Get the Sentence Condition Modified First

30 Oct 2026Read article ↗

Section 376-D IPC: Supreme Court Reduces ‘Remainder of Natural Life’ Sentence to 20 Years, Lays Down Factors for Proportionate Sentencing

Court News

Section 376-D IPC: Supreme Court Reduces ‘Remainder of Natural Life’ Sentence to 20 Years, Lays Down Factors for Proportionate Sentencing

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 ↗

Concurrent Sentences, But Fine Twice? Supreme Court Orders Release of NDPS Convict Who Had Already Served Default Imprisonment

Court News

Concurrent Sentences, But Fine Twice? Supreme Court Orders Release of NDPS Convict Who Had Already Served Default Imprisonment

28 Oct 2026Read article ↗

Paying the Victim Is Not a Licence to Skip Jail: Supreme Court Restores Three-Year Sentence in Stabbing Case

Court News

Paying the Victim Is Not a Licence to Skip Jail: Supreme Court Restores Three-Year Sentence in Stabbing Case

28 Oct 2026Read article ↗

42 Years After a Truck Robbery and Double Murder: Supreme Court Upholds Conspiracy Conviction on Approver’s Evidence but Frees Convict After 18 Years (Gopi Chand v. State)

Court News

42 Years After a Truck Robbery and Double Murder: Supreme Court Upholds Conspiracy Conviction on Approver’s Evidence but Frees Convict After 18 Years (Gopi Chand v. State)

28 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 ↗

Life Without Remission Challenged Under Article 32: Supreme Court Calls the Petitions Misdirected

Court News

Life Without Remission Challenged Under Article 32: Supreme Court Calls the Petitions Misdirected

21 Oct 2026Read article ↗