Del. HC Stresses Mandatory Legal Assistance to Preserve Fairness and Integrity of Criminal Trials  ||  Supreme Court: Delhi High Court Ruling upheld on Taekwondo National Sports Federation Recognition  ||  SC: Blockchain-Based Digitisation of Land Records Necessary to Reduce Property Document Litigation  ||  Supreme Court to NCLT : Limit Power to Decide Intellectual Property Title Disputes under IBC  ||  Bombay HC: Railway Employee With Valid Privilege Pass is Bona Fide Passenger Despite Missing Entries  ||  Delhi High Court: Mere Pleadings Made To Prosecute or Defend a Case Do Not Amount To Defamation  ||  Delhi High Court: Asking an Accused To Cross-Examine a Witness Without Legal Aid Vitiates The Trial  ||  Delhi High Court: Recruitment Notice Error Creates No Appointment Right Without Vacancy  ||  Supreme Court: Subordinate Legislation Takes Effect Only From its Publication in The Official Gazette  ||  Supreme Court: DDA Must Adopt a Litigation Policy To Screen Cases and Avoid Unnecessary Filings    

SC Rejects Accused’s Plea of Reducing Sentence in POCSO Case - (28 May 2025)

CRIMINAL

Supreme Court while dismissing petition seeking reduction of 20-year rigorous imprisonment granted to accused under POCSO Act, 2012 has stated that 20 years of punishment is the minimum statutorily mandated punishment under Section 6 of the Act and does not require any interference.

Tags : SUPREME COURT   RIGOROUS IMPRISONMENT   SECTION 6  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved