International Cases South AfricaImposition of a life sentence is not to be departed from ‘lightly and for flimsy reasons which could not withstand scrutiny’ (Director of Public Prosecutions, Kwazulu-Natal Pietermaritzburg vs. Ndlovu)(14.03.2024)The order of the high court was substituted with an order dismissing the appeal against the sentence imposed by the regional court, and reinstated the....Criminal