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Inordinate Delay in Execution of Death Sentence has a Dehumanising Effect on Accused - (10 Dec 2024)

CRIMINAL

SC has held that an inordinate delay in the execution of the sentence of death has a dehumanising effect on the accused and an inordinate and unexplained delay caused by circumstances beyond the prisoners' control mandates the commutation of a death sentence.

Tags : SUPREME COURT   DEATH SENTENCE   INORDINATE DELAY  

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