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: Death of Victim Before Examination During Trial Can’t be Reason to Acquit Accused - (28 Oct 2022)

CRIMINAL

Mumbai Court while convicting a man for sexually assaulting a minor victim has held that death of a minor sexual assault victim from cancer before she could depose during trial cannot be a ground to give the benefit of doubt to the accused.

Tags : MUMBAI HIGH COURT   SEXUAL ASSAULT   DEPOSE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved