Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC Dismisses Curative Petition of Pawan Gupta Challenging Death Award in Nirbhaya Gangrape Case - (19 Mar 2020)

CRIMINAL

Supreme Court has dismissed the curative Petition filed by Pawan Gupta, a convict in the Nirbhaya gangrape and murder case, who had moved the Supreme Court to challenge the death sentence awarded to him on grounds that the lower Courts had ignored the fact that he was a juvenile at the time of the crime.

Tags : SUPREME COURT   NIRBHAYA CASE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved