Karnataka HC: Caste Slurs at Factory Dispatch Area Accessible to Workers Amount to Public View  ||  Delhi HC: Lawyer’s Inability to Understand Lower Court Order Cannot Justify Delay in Filing Appeal  ||  Delhi HC: POCSO Charges Stay Even If Minors Remain Unidentified In Child Sexual Exploitation Cases  ||  J&K&L HC: Mere Abuse or Mentioning Caste Name Does Not Constitute an Offence under SC/ST Act  ||  Tripura HC: Divorced Daughter Cannot Claim Family Pension if Divorce Happens After Parent’s Death  ||  SC: Candidate Missing Physical Test Gets No Second Chance; Compassion Has No Place in Public Jobs  ||  SC Grants Bail to Doctors as Were Not Provided in Writing, Citing 'Mihir Shah' Verdict  ||  Supreme Court: Dowry Harassment and Domestic Abuse Persist, Showing Patriarchy Still Prevails  ||  Supreme Court: Dowry Harassment and Domestic Abuse Persist, Showing Patriarchy Still Prevails  ||  Supreme Court: Pay Commission Benefits Cannot Be Denied By Imposing Extra Conditions    

Delhi HC: S. 304B IPC Does Not Contemplate Harassment Right Before Death - (05 Jun 2017)

Delhi High Court has refused to set aside conviction of a man in a case of dowry death merely on ground that no harassment had occurred right before the incident.

Tags : DELHI HIGH COURT   DOWRY DEATH  

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