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CRIMINAL - Sessions Court can't Award Sentence Between 'Life Imprisonment' & 'Death Sentence': Karnataka HC - (29 Mar 2019)

CRIMINAL

Karnataka High Court has held that a Sessions Court can only award either life imprisonment or death sentence in a murder case, and has no power to inflict any punishment in between these two punishments.

Tags : KARNATAKA HIGH COURT   LIFE IMPRISONMENT   DEATH SENTENCE  

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