Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

Supreme Court of Sri Lanka Orders Rs One Million Compensation for Custodial Killing - (18 Dec 2019)

CIVIL

Supreme Court of Sri Lanka has directed the Government to pay Rs One Million as compensation to the wife of a man who was killed by police in a fake encounter. The Court further observed that even a convicted criminal has a right not to be arbitrarily deprived of his life except in accordance with procedure established by law.

Tags : SUPREME COURT   SRI LANKA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved