P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order  ||  Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate  ||  Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award  ||  Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence  ||  SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act  ||  SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act  ||  SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release  ||  Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws  ||  SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer  ||  SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings    

Delhi High Court Upholds Life Term to Ex-Soldier who Shot Dead Doctor Over Love for His Domestic Help - (30 Sep 2019)

CRIMINAL

Delhi High Court has upheld the life imprisonment awarded to a former soldier for shooting dead a cardiologist in 2012 while trying to forcibly take away the doctor's domestic help, whom he claimed to be in love with. The Court said the conduct of the convict post the gruesome murder has not only been "unjust, unfair and unreasonable", but also showed a "propensity to commit crime".

Tags : DELHI HIGH COURT. EX-SOLDIER  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved