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SC: Death Penalty in Rarest of Rare Case Required Only if No Chance of Reformation - (22 Mar 2023)

CRIMINAL

Supreme Court has observed that ‘rarest of rare’ doctrine requires that death sentence not be imposed only by taking into account grave nature of crime but only if there is no possibility of reformation in a criminal.

Tags : SUPREME COURT   DEATH PENALTY   RAREST OF RARE CASE   REFORMATION  

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