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SC Allows Project 39A to Intervene in PIL Challenging Execution of Death Penalty by Hanging - (25 Jul 2023)

CRIMINAL

Supreme Court has allowed Project 39A of Delhi NLU to intervene in a PIL seeking to abolish the present practice of executing a death row convict by hanging and to replace the same with less painful alternatives.

Tags : SUPREME COURT   PROJECT 39A   DELHI NLU  

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