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J&K HC Refuses to Suspend Sentence of 3 Convicts in Deputy Advocate General Murder Case - (04 Jun 2021)

CRIMINAL

Jammu and Kashmir High Court has refused to suspend the sentence for the three convicts in the 2008 Deputy Advocate General Murder case. The Court has said it cannot overlook the fact that the accused-applicants have been held guilty and convicted for commission of a "heinous offence against the then serving Law Officer".

Tags : JAMMU AND KASHMIR HIGH COURT   SUSPENSION OF SENTENCE  

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