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Karnataka HC Convicts Reporter & Editor for Defamation - (10 Sep 2020)

CRIMINAL

Karnataka High Court has reversed the acquittal of a reporter and an editor of a magazine for criminal defamation, observing that the right to life guaranteed under Article 21 of the Constitution of India, 1949 cannot be invaded under the garb of freedom of speech and expression.

Tags : KARNATAKA HIGH COURT   CRIMINAL DEFAMATION  

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