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Madras High Court: President Can Impose Conditions While Granting Clemency to Death Convicts - (25 Jul 2019)

CRIMINAL

Madras High Court has held that the President, while granting clemency to death convicts, can impose a condition that they should be imprisoned till their death, without being accorded the benefit of remission for any reason whatsoever by the State Government concerned.

Tags : MADRAS HIGH COURT   CLEMENCY  

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