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Madras HC Upholds Decision of Sessions Court to Award Compensation to Victim of Custodial Torture - (24 Jan 2020)

CRIMINAL

Madras High Court has upheld the judgment of the Sessions Judge awarding compensation of Rs. 1 Lakh to the victim who suffered torture, bodily injury and humiliation while in custody.

Tags : MADRAS HIGH COURT   COMPENSATION TO VICTIM OF CUSTODIAL TORTURE  

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