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SC: Poverty of Accused is Not a Mitigating Factor While Awarding Punishment Under NDPS Act - (07 Apr 2021)

CRIMINAL

Supreme Court has observed that merely because the accused is a poor man and/or a carrier and/or is a sole bread earner cannot be such mitigating circumstances in favour of the accused while awarding the sentence/punishment in the case of Narcotic Drugs and Psychotropic Substances Act, 1985.

Tags : SUPREME COURT   MITIGATING FACTOR WHILE AWARDING PUNISHMENT  

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