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Cal. HC: Modern Penology Aims at Reforming Prisoners Rather Than Wreaking Vengeance - (10 Apr 2024)

CRIMINAL

Cal. HC while allowing the premature release of a convict in Bowbazar Blasts, has stated that primary object in modern penology is reformation and correction and objective of punishment is to reform convict, assisting him in reintegration and not to wreak vengeance on him due to his past conduct.

Tags : CALCUTTA HIGH COURT   WREAK VENGEANCE   MODERN PENOLOGY  

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