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Mad. HC: Aim of Criminal Jurisprudence Must be ‘Reforming Teenagers’ Not Labeling Them as Criminals - (20 Mar 2024)

CRIMINAL

Madras High Court while dealing with rash and negligent driving among youngsters, has observed that criminal jurisprudence in this area must aim at reforming teenagers rather than branding them as criminals.

Tags : MADRAS HIGH COURT   REFORMING TEENAGERS   CRIMINAL JURISPRUDENCE  

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