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SC Refers Issue on Guidelines on Mitigating Factors While Imposing Death Penalty to 5 Judge Bench - (19 Sep 2022)

CONSTITUTION

Supreme Court has referred to a five judge bench, suo motu case "In Re Framing Guidelines Regarding Potential Mitigating Circumstances To Be Considered While Imposing Death Sentences", which was initiated taking note of the lack of uniformity in awarding death sentences.

Tags : SUPREME COURT   GUIDELINES   MITIGATING CIRCUMSTANCES   DEATH SENTENCE  

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