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Jharkhand HC: Delinquent Juvenile to be Prevented from Reoffending, Sentence Part of Reintegration - (14 Jan 2022)

CRIMINAL

Jharkhand High Court has observed that one of the prime concerns of the juvenile justice system is to ensure that the delinquent juvenile is also prevented from reoffending, thus the sentence period is a part of the reintegration and thus must be completed, while refusing to reduce the sentence of a man, convicted under Section 304B read with Section 34 of the Indian Penal Code, 1860 when he was a juvenile.

Tags : JHARKHAND HIGH COURT   DELINQUENT JUVENILE  

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