Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

SC: Convict Completing Fixed-Term Life Sentence Can Be Freed Without Seeking Remission - (13 Aug 2025)

CRIMINAL

The Supreme Court has held that convicts serving fixed-term life sentences without remission must be released once the term is over. The court, while citing Article 21 of the constitution has observed that in such cases, there is no need to apply for remission. and ordered Sukhdev Yadav's release.

Tags : SUPREME COURT   LIFE IMPRISONMENT   FIXED-TERM SENTENCE   REMISSION   ARTICLE 21   SUKHDEV YADAV  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved