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SC: Imprisonment Till Rising of Court is a Very Lenient Punishment for Offence of Bigamy - (16 Jul 2024)

CRIMINAL

Supreme Court while enhancing the punishment of a woman’s parents who abetted her to perform bigamy and were punished with imprisonment till rising of court, has observed that the punishment is not a proper sentence falling in tune with the rule of proportionality.

Tags : SUPREME COURT   BIGAMY   RISING OF COURT  

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