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SC: Prosecution Must Inform Trial Court About Accused’s Background if it is Proposing Death Sentence - (24 Apr 2023)

CRIMINAL

Supreme Court has observed that wherever prosecution is of opinion that crime an accused is convicted for is so grave that death sentence is warranted, it should carry out the exercise of placing materials, in terms of Manoj v. State of MP (MANU/SC/0711/2022), for evaluation before trial court.

Tags : SUPREME COURT   DEATH SENTENCE   EVALUATION  

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