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SC Upholds Death Penalty of Man for Rape & Murder of 8 Year Old Disabled Girl - (24 Jun 2022)

CRIMINAL

Supreme Court while upholding death penalty awarded to a 37-year old man for the rape and murder of a seven and a half year old girl who was mentally and physically challenged, has held that there appears no probability of convict’s reformation and rehabilitation.

Tags : SUPREME COURT   DEATH PENALTY   RAPE  

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