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    

Bombay High Court Orders Rape Convict to Pay Rs 1L to Reduce Sentence - (08 Sep 2015)

Bombay High Court has reduced a rape convict's sentence on condition that he pay Rs1 lakh to survivor, over 11 years after incident in 2004. It was done after survivor appeared in court with her husband and expressed her desire to buy peace with convict, who is also married having a threeyear-old daughter.

Tags : BOMBAY HIGH COURT  RAPE CONVICT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved