Supreme Court: Army Must Prove Disability Was Unrelated to Service to Deny Pension  ||  SC: Grant of Fishing Rights by Deed is a Transfer of Immovable Property, Qualifies as Lease  ||  Gujarat HC: Waqf Board Inquiry into Religious Character Not Barred by Places of Worship Act  ||  Gauhati HC Rejects Failed Candidates’ Challenge to Law Officers’ Appointment Procedures  ||  Kerala HC Grants Pre-Arrest Bail to Woman Accused of Throwing Newborn, Cites Lack of Intent  ||  P&H HC Quashes Case, Holds 'Heart Lung Pack' was not a Notified Drug in 2010  ||  Kerala HC: Illegal Arrest Entitles Accused to Release, Not Bail  ||  Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status?  ||  Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff  ||  Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit    

Tripura HC: Wife's Repeated Refusal to Return with Husband Mitigating Factor at Time of Sentencing - (22 Jul 2020)

CRIMINAL

Tripura High Court has reduced the sentence of a man, convicted for throwing acid on his wife, while holding that his frustration, caused due to the wife's refusal to return with him to their matrimonial house, was a mitigating factor.

Tags : TRIPURA HIGH COURT   MITIGATING FACTOR AT TIME OF SENTENCING  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved