Constitution of India, 1950 - Article 161 - Remission of sentence of life convict - Relevant date for consideration of - Held: The relevant date for consideration would be the date of judgment of conviction and sentence, and not the date on which the convict is to be considered for remission - Sentencing. 
Precedent - What constitutes binding precedent - Held: A decision is an authority for what it decides and not what can logically be deduced therefrom - Constitution of India, · 1950 - Article 141.