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Calcutta HC Suspends Sentence of Imprisonment of Convicts on Grounds of Hearing of Appeal - (20 Oct 2021)

CRIMINAL

Calcutta High Court has suspended the sentence of imprisonment imposed on two convicts on the ground that there lies no possibility of their appeals being heard within a reasonable time. The Court also took into consideration that the convicts had already been in custody for over 10 years and had also shown satisfactory conduct during custody.

Tags : CALCUTTA HIGH COURT   SENTENCE OF IMPRISONMENT OF CONVICTS  

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