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Supreme Court Disapproves Punjab and Haryana High Court's Decision of Reducing Sentence - (21 Aug 2015)

Supreme Court while disapproving Punjab and Haryana High Court's decision to reduce sentences of 3 convicts in case of abetment to suicide to 4 months and 20 days jail term, has held that court must not brush aside agony of victims while taking lenient and merciful approach toward criminals.

Tags : SUPREME COURT  PUNJAB AND HARYANA HIGH COURT  

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