Smt. Justice Lisa Gill
Hon'ble The Chief Justice
Important Announcements
Crl.A. No. 1215/2011
NAVAS @ MULANAVAS VS STATE OF KERALA
The Three Judge Bench of the Supreme Court upheld the Appellant’s conviction but reduced the sentence for the offence of murder from thirty years without remission, to twenty-five years without remission, including the period already served. The judgement of the Court was authored by Justice Viswanathan.The Supreme Court illustratively laid down the aggravating and mitigating circumstances for determining the minimum sentence (without remission) to be imposed while commuting a death sentence. In the present case, the Court held that the relatively young age of the Appellant when he committed the crime (twenty eight years), the absence of any financial motive, and no attempt to escape from the crime scene, were mitigating factors. The fact that the decision primarily relied on circumstantial evidence and the Appellant had already served more than eighteen years in jail while showcasing positive conduct throughout, further influenced the decision to reduce the sentence.
View Full Judgment
November 2 1995
Civil Appeal/10420/1995
Hon'ble Justice K. RAMASWAMY, B.L. HANSARIA
BAPU MAHADU MALI & ORS. Vs. VITHALRAO BHAUSAHEB DESHMUKH AND ANR.
November 2 1995
Civil Appeal/10420/1995
Honourable Judge K. RAMASWAMY, B.L. HANSARIA
BAPU MAHADU MALI & ORS. Vs. VITHALRAO BHAUSAHEB DESHMUKH AND ANR.
June 18 2020
AS/193/2008
Hon'ble Justice R RAGHUNANDAN RAO
PYDAH SUBRAHMANYA JAGANNADHA SATYA PRASAD AND 3 ORS Vs. PYDA SATHI RAJU
June 18 2020
AS/193/2008
Honourable Judge R RAGHUNANDAN RAO
PYDAH SUBRAHMANYA JAGANNADHA SATYA PRASAD AND 3 ORS Vs. PYDA SATHI RAJU
The First Chief Justice of High Court of Andhra Pradesh, Amaravati
Justice J.K. Maheshwari was born on June 29, 1961 in a small town Joura, District Morena (M.P.). He graduated in Arts in 1982 and passed LL.B. in 1985 and completed LL.M in 1991. He was enrolled as an Advocate with the State Bar Council of Madhya Pradesh on November 22, 1985 and practiced in Civil, Criminal, Constitutional, Service and Tax matters. He was the elected member of the M.P. State Bar Council.
He was appointed as Additional Judge of the High Court of Madhya Pradesh on November 25, 2005 and on November 25, 2008, appointed as permanent Judge of the Hon’ble Court.
He was a part of various committees, pertaining to betterment of administration of High court of Madhya Pradesh and continued his good offices till October 06 ,2019. He was transferred as Chief Justice of Andhra Pradesh High Court and assumed office on October 07, 2019. He was the First Chief Justice of the newly established Andhra Pradesh High Court.He was transferred as the Chief Justice of the High Court of Sikkim on January 06, 2021.
He has taken oath as a Judge of the Supreme Court of India on August 31, 2021.
Hon'ble Sri Justice J.K. Maheshwari
The First Chief Justice of High Court of Andhra Pradesh, Amaravati
Justice J.K. Maheshwari was born on June 29, 1961 in a small town Joura, District Morena (M.P.). He graduated in Arts in 1982 and passed LL.B. in 1985 and completed LL.M in 1991. He was enrolled as an Advocate with the State Bar Council of Madhya Pradesh on November 22, 1985 and practiced in Civil, Criminal, Constitutional, Service and Tax matters. He was the elected member of the M.P. State Bar Council.
He was appointed as Additional Judge of the High Court of Madhya Pradesh on November 25, 2005 and on November 25, 2008, appointed as permanent Judge of the Hon’ble Court.
He was a part of various committees, pertaining to betterment of administration of High court of Madhya Pradesh and continued his good offices till October 06 ,2019. He was transferred as Chief Justice of Andhra Pradesh High Court and assumed office on October 07, 2019. He was the First Chief Justice of the newly established Andhra Pradesh High Court.He was transferred as the Chief Justice of the High Court of Sikkim on January 06, 2021.
He has taken oath as a Judge of the Supreme Court of India on August 31, 2021.
