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SC: Undue Sympathy for Accused While Sentencing May Affect People's Faith in Efficacy of Law - (09 Sep 2022)

CRIMINAL

Supreme Court has held that gravity of crime is the prime consideration for deciding what should be the appropriate punishment in a criminal case and if undue sympathy is shown by reducing the sentence to the minimum, it may adversely affect the faith of people in efficacy of law.

Tags : SUPREME COURT   SENTENCING   GRAVITY OF OFFENCE  

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