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The High Court unfortunately reversed the acquittal without anything other than a finding on alibi having not been proved and the accused not having offered any explanation regarding the death of the deceased, which occurred while they were living together.
SC Collegium modified its proposal to recommend Justice Rabstan as Chief Justice of his parent High Court of J&K and Ladakh and he took oath of office on 27-9-2024.
The expression “soon before her death” in Section 304-B of Penal Code, 1860 must be read as an expression of continuity of time and not an expression of mere length of time. The legislature in its wisdom had used the phrase as “soon before” and not “immediately before”.
