Murder of Children by administrating poison – Illicit Relationship - Benefit of Premature Release - It cannot be simply bracketed as a ‘cruel and brutal’ offence as the Appellant herself was trying to end her life but was prevented by her niece in the nick of time - Appeal Allowed. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH NAGARATHINAM — Appellant Vs. STATE THROUGH THE INSPECTOR OF POLICE — Respondent ( Before : Ajay Rastogi and Ahsanuddin Amanullah, JJ. ) Criminal Appeal No. 1389 of 2023 (@ SLP (Crl.) No. 369 of 2023) Decided on : 04-05-2023 Penal Code, 1860 (IPC) – Sections 302 read with 309 […]
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