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SC: Factors Deciding Term of Sentence to be Undergone by Murder Convicts Before Remis., Summarised - (21 Mar 2024)

CRIMINAL

Supreme Court has summarized the factors to determine term of sentence to be undergone before remission could be sought by accused of murder cases. The factors majorly involved the number of deceased, nature of injuries, motive behind commission of offence, criminal antecedents of the accused, etc.

Tags : SUPREME COURT   MURDER CONVICTS   CRIMINAL ANTECEDENTS  

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