P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order  ||  Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate  ||  Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award  ||  Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence  ||  SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act  ||  SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act  ||  SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release  ||  Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws  ||  SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer  ||  SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings    

Delhi HC: Sensitization of Trial Court Judges Required in Pronouncing Judgements on Conviction - (27 May 2024)

CIVIL

Del. HC has observed that judgments on conviction should only be pronounced when they are ready for pronouncement and where judges convict accused and take them into custody they should immediately supply a copy, free of cost, to the accused for availing remedies available to them according to law.

Tags : DELHI HIGH COURT   PRONOUNCING JUDGEMENTS   CONVICTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved