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: Conviction Based on Dying Declaration Can be Sustained if it Inspires Confidence - (07 Mar 2024)

CRIMINAL

Supreme Court has held that the conviction of the accused, solely based on the dying declaration, can be sustained if the declaration made by the victim inspires the confidence of the court and proves to be trustworthy.

Tags :   SUPREME COURT  DYING DECLARATION

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved