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SC Upholds Life Sentence of Mother Convicted for Killing Her 5 Year old Child - (24 Feb 2023)

CRIMINAL

Supreme Court while observing that they ought not to re-appreciate evidence to examine correctness of finding of fact unless there is manifest illegality or miscarriage of justice on account of ignoring material evidence has upholds life sentence of mother convicted for killing her 5 year old child.

Tags : SUPREME COURT   LIFE SENTENCE   MOTHER  

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