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Bombay HC: Half of Life Imprisonment is 10 Years for POCSO Offences - (27 Sep 2022)

CRIMINAL

Bombay High Court has sentenced a convict to one half of life imprisonment under the POCSO Act, who will have to undergo a sentence of 10-years. The Court reasoned that since life imprisonment was not defined under POCSO Act, the definition under section 57 of IPC would apply.

Tags : BOMBAY HIGH COURT   POCSO   LIFE IMPRISONMENT  

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