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Ram Narain v. State of U.P. - (Supreme Court) (07 Aug 2015)

Juvenile at time of offence exempt from sentence

MANU/SC/0842/2015

Criminal

The Supreme Court released a person imprisoned for 10 years, after he was declared a juvenile at the time of the offence. The Petitioner had failed to prove his juvenility at the time of the offence before the trial court. He was convicted for murder and sentenced to life imprisonment as an adult.

Relevant : Section 7A Juvenile Justice (Care and Protection of Children) Act, 2000 Act Upendra Pradhan v. State of Orissa MANU/SC/0501/2015

Tags : JUVENILE   EXEMPT   SENTENCE  

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