Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

Calcutta HC Commutes Death Penalty of Man Convicted for Murdering Parents - (27 Mar 2023)

CRIMINAL

Calcutta High Court while observing that the case does not fall within the purview of rarest of rare case, has commuted the death sentence of a man who was convicted of murdering his parent, to life imprisonment till natural life without remission.

Tags : CALCUTTA HIGH COURT   DEATH PENALTY   REMISSION   LIFE IMPRISONMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved