Convict’s Socio-Economic Condition Must be Considered While Awarding Sentence: SC - (13 Dec 2018)
Supreme Court, while commuting death sentence awarded to a man convicted for murdering six members in a family, has observed that socio-economic condition of a convict is a factor that must be taken into consideration for the purposes of awarding an appropriate sentence to a convict.
Tags : SUPREME COURT SOCIO-ECONOMIC CONDITION OF CONVICT
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