Kar. HC: Challenge to Singing State Anthem Dismissed, Right to Remain Silent Cited  ||  Del. HC: Property Given by Deceased Husband Can Only be Enjoyed by Hindu Woman Without Income  ||  SC: Can Only Apply Egg Shell Skull Rule if Patient Had Pre-Existing Conditions  ||  NCDRC Members Roasted for Issuing Warrants Despite SC’s Order Directing Non-Coercive Steps  ||  SC: Government Officers to First Appear Virtually, if Court Thinks Their Presence to be Necessary  ||  Suo Motu PIL Initiated by Telangana HC on Sr. Advocate’s Letter Alleging Handcuffing of Accused  ||  Del. HC: Only Persons Holding BAMS/BUMS Degree Have Right to Obtain Ayur. Medical Pract. License  ||  Del. HC: SOPs to be Followed by Colleges During Events, Framed by Delhi Police  ||  SC: Idea of Punishment is Not to Keep Prisoners in Difficult, Overcrowded Prisons  ||  SC: IMA Cautioned With Regard to Unethical Practices by its Members    

Supreme Court: Capital Punishment Breaches Reformative Theory of Punishment - (10 Apr 2017)

Supreme Court, while commuting capital punishment awarded to a murder convict to life term, has noted that death penalty “somehow breaches reformative theory of punishment under criminal law”.

Tags : SUPREME COURT   CAPITAL PUNISHMENT  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved