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SC: Compromise Between Accused and Victim Cannot be Solitary Basis to Reduce Sentence - (21 Sep 2021)

CRIMINAL

Supreme Court has observed that compromise between accused and victim cannot be the solitary basis to reduce sentence awarded for non-­compoundable offences. The Court has observed that other aggravating and mitigating factors has to be examined for the said purpose.

Tags : SUPREME COURT   REDUCTION OF SENTENCE  

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