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    

SC: When Sentence Imposed is for Fixed Term, Court Should Consider Suspension of Sentence - (05 Jul 2024)

CRIMINAL

SC has observed that law is well settled that if sentence imposed by trial court is for a fixed term, then ordinarily the appellate court should consider plea for suspension of sentence liberally unless there are any exceptional circumstances emerging from record of the case to decline such relief.

Tags : SUPREME COURT   SUSPENSION OF SENTENCE   TRIAL COURT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved