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Ker. HC: Settling Serious Crimes Like Murder, Rape Would Seriously Impact Society - (24 Jun 2024)

CRIMINAL

Ker. HC has observed that heinous and serious offences involving mental depravity or offences such as murder, rape and dacoity cannot be quashed though the victim or the family has settled the dispute. Such offences are, not private in nature but have a serious impact upon society.

Tags : KERALA HIGH COURT   SERIOUS CRIMES   MENTAL DEPRAVITY  

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