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SC: Decide Mercy Petitions at Earliest to Disallow Convicts in Taking Advantage of Delay - (17 Apr 2023)

CRIMINAL

Supreme Court has directed all State Governments to ensure that mercy petitions in death penalty cases are decided and disposed of at the earliest so that benefit of delay in not deciding mercy petitions is not accrued to accused and accused may not take disadvantage of such inordinate delay.

Tags : SUPREME COURT   MERCY PETITIONS   BENEFIT   DISADVANTAGE   INORDINATE DELAY  

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