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Ker. HC: HC Can Order Mitigation Investigation at Appellate Stage Even Before Upholding Conviction - (12 May 2023)

CRIMINAL

Kerala High Court while considering death sentence references observed that there will be serious issues and delay if study process is commenced only after conviction is affirmed at appellate stage, held that high court can order mitigation investigation at appellate stage even before conviction.

Tags : KERALA HIGH COURT   MITIGATION INVESTIGATION   CONVICTION   DEATH SENTENCE  

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