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    

Supreme Court Sets Aside Conviction of Four Men in a 1998 Gang Rape Case - (16 Mar 2026)

CRIMINAL

Supreme Court set aside the conviction of four men in a 1998 gang rape case, expressing doubt over the sole testimony of the prosecutrix. The Court was hearing an appeal against the Uttarakhand High Court’s 2012 judgment that upheld the trial court’s 2000 conviction and 10-year sentence.

Tags : CONVICTION   GANG RAPE CASE   TESTIMONY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved