If, at the time of committing robbery or dacoity, the offender uses any deadly weapon, or causes grievous hurt to any person, or attempts to cause death or grievous hurt to any person, the imprisonment with which such offender shall be punished shall not be less than seven years.
Friday, 01, May, 2026
- JOB POST: Legal Manager at NxtWave, Hyderabad [5-8 PQE; Offline]: Apply Now!
- JOB POST: Associates at Lex Bellator, Delhi [Salary of Rs. 25-30K; 1-3 PQE; Offline]: Apply Now!
- हाईकोर्ट का बड़ा फैसला! एक अधिकारी को दोहरी कुर्सी से हटाया, ट्रांसपोर्ट विभाग में हड़कंप
- CfP: National Seminar by Durgapur Institute of Legal Studies, Durgapur [May 21-22; Hybrid]: Submit Abstract by May 16!
- Internship Opportunity at Shivjyothi & Associates, Berhampur, Odisha [2 Positions; June]: Apply Now!
- Internship Opportunity at A & S Associates – Law office of Savitha G, Chennai [May & June]: Apply Now!
- 'रिश्वत लेना ही नहीं, मांगना भी पाप', FIR रद्द करवाने हाईकोर्ट पहुंचे डॉक्टर को जज साहब ने सुनाया
- भारती सिंह और शेखर सुमन को हाईकोर्ट से मिली बड़ी राहत, रद्द हुई FIR; धर्म पर टिप्पणी से जुड़ा है मामला
- आरोपी को पकड़ने के नाम पर परिजनों को परेशान करना गैरकानूनी, हाईकोर्ट की पुलिस को चेतावनी
- 'गद्दार' लिखे जाने पर भड़के हरभजन सिंह, हाईकोर्ट में उठाए सवाल, पंजाब सरकार को घेरा
- Not all Payments to Public Servant are Bribe, Link to Official Favour a must, Rules HC
- Travel Itinerary must for Release of Passport of Accused, Rules SC
- Justice Anupinder Singh Grewal takes over as NCLT President
- Time Bar can't be cited to Reject Medical Insurance Claims, Rules HC
- No one claim Two Caste identities simultaneously, Rules HC DB
