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Rajiv Gandhi Assassination Case: SC Says Centre Has 'Primacy' in Release, Not State - (02 Dec 2015)

SC has ruled that “States have no power to unilaterally remit sentences even under a state law if the case had been investigated by a central investigative agency”. The ruling came in reference to remission of life imprisonment of seven convicts in the Rajiv Gandhi assassination case.

Tags : SC   RAJIV GANDHI ASSASSINATION CASE  

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