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SC: Can’t Consider Payment of Compensation A Factor to Reduce Sentence of Convict - (16 May 2024)

CRIMINAL

SC has held that in criminal proceedings courts should not conflate sentence with compensation to victims. Sentences such as imprisonment and/or fine are imposed independently of any victim compensation and thus, the two stand on completely different footing, either of them cannot vary the other.

Tags : SUPREME COURT   CRIMINAL PROCEEDINGS   IMPRISONMENT   COMPENSATION  

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