SC: Authorities Directed to Take Immediate Measures Regarding Municipal Solid Waste in Delhi  ||  Del. HC: In-Mall Marketing Campaigns Also Advertisements, HUL Restrained from Comparing Products  ||  Andhra Pradesh HC: Cannot Cancel Selection Process in Absence of Valid, Bonafide Reasons  ||  SC: Cannot Make Advocates Liable for Deficiency of Service Under Consumer Protection Act, 1986  ||  Cal HC: Not Operating in Totalitarian State, Govt. Can’t Exercise Blanket Power Over Every Instit.  ||  Mad. HC: Can’t Deny Permission of Temple’s Festival on Grounds of Model Code of Conduct  ||  All. HC: Mentioning Certain Sections in Title of Claim Made to Labour Court Won’t Determine Jurisdi.  ||  Orissa High Court: Can’t Apply Principle of ‘No Work, No Pay’ Universally  ||  SC: Delay in Reporting Seizure Report to Magistrate Won’t Vitiate Act of Seizure by Police  ||  Kar. HC: For Disqua. Under Gram Swaraj & Panchayat Act, Subsisting Contract With Panchayat Necessary    

SC: Undue Sympathy for Accused While Sentencing May Affect People's Faith in Efficacy of Law - (09 Sep 2022)

CRIMINAL

Supreme Court has held that gravity of crime is the prime consideration for deciding what should be the appropriate punishment in a criminal case and if undue sympathy is shown by reducing the sentence to the minimum, it may adversely affect the faith of people in efficacy of law.

Tags :   SUPREME COURT  SENTENCING  GRAVITY OF OFFENCE

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