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Supreme Court Commutes Death Sentence in a Triple Murder Case - (14 Dec 2021)

CRIMINAL

Supreme Court has commuted the death penalty awarded to a man convicted for triple murder in an appeal filed by the convict against the Madhya Pradesh High Court Judgment sentencing him to death by affirming the death sentence passed by the trial Court for the offenses punishable under Sections 302, 201 and 506B of Indian Penal Code, 1860.

Tags : SUPREME COURT   COMMUTATION OF SENTENCE  

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