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SC: No Minimum Sentence Prescribed for Conviction Under Section 304(A) and 338 of IPC - (06 Sep 2024)

CRIMINAL

Supreme Court has held that for conviction under Section 304(A) and Section 338 of the Indian Penal Code, 1860 , there is no minimum sentence prescribed but the term of sentence may extend to 2 years. The sentence can also be limited to fine without any term of imprisonment.

Tags : SUPREME COURT   MINIMUM SENTENCE   S. 304(A) OF IPC  

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