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Cal. HC: Nature and Gravity of Offence Not the Only Criteria for Imposition of Death Penalty - (11 Sep 2023)

CRIMINAL

Calcutta High Court while observing that nature and gravity of offence is not the only criteria on which imposition of death penalty depends, has held that the Court must satisfy its conscience that the possibility of reformation and rehabilitation of the convict is completely ruled out.

Tags : CALCUTTA HIGH COURT   DEATH PENALTY   REFORMATION  

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