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    

Mumbai Court Sentences Man to Death for Barbaric Rape & Murder of 32 Years Old - (03 Jun 2022)

CRIMINAL

Mumbai Sessions Court has sentenced a man to death for rape and murder of 32 years old, stating that it agrees with prosecution that the injuries were so brutal, it left no hope of life. The Court also stated that even if victim had survived how she would have lived.

Tags : MUMBAI COURT   RAPE   MURDER   DEATH PENALTY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved