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    

Calcutta HC Commutes Death Sentence of Convict who Committed Rape and Murder of 2.5 Year Old Child - (18 Jun 2025)

CRIMINAL

Calcutta High Court has commuted the death sentence of a man convicted for committing rape and murder of 2.5 year old girl child on the ground that the offence involved does not fall under the category 'rarest of rare cases' to justify the punishment of death.

Tags : CALCUTTA HIGH COURT   DEATH SENTENCE   RAPE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved