Contents
Articles
Pendency in the Indian Criminal Process: A Creature of Crisis or Flawed Design?………………………………………………………………………………. 1
— Abhinav Sekhri
Hearing the ‘Little Guy’ – Litigant involvement to promote alternative dispute resolution mechanisms in India………………… 29
–Ameen Jauhar
Judicial Narrative and Rape Myths: The Farooqui case ………………………………………………………………………………. 43
–Arun Sagar
Book Review
Review of ‘Sedition in Liberal Democracies’ by Anushka Singh ………………………………………………………………………………. 64
— Arudra Burra
Notes from the field
PROPAGANDA AND GENOCIDE: Setting Standards for Responsibility ………………………………………………………………………………. 73
— Radhika Kapoor
Interview
Rethinking Poverty: A Socio-Legal Enquiry Socio-Legal Review interviews ………………………………………………………………………………………..82
— Usha Ramanathan
