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Supreme Court: State Probation Rules Cannot be in Absolute Contradiction to Section 433A CrPC - (27 Jun 2019)

CRIMINAL

Supreme Court has noted that there cannot be State Probation Rules in total contradiction to Section 433A of Code of Criminal Procedure, 1973(CrPC). The Court observed that where a sentence of imprisonment for life is imposed for an offence which is punishable by death sentence such person shall not be released from prison unless he has served 14 years imprisonment.

Tags : SUPREME COURT   STATE PROBATION RULES  

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