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Ker. HC: Union Should Address Inadequacy of Sentence for False Accusations - (28 Jan 2025)

NARCOTICS

Ker. HC has observed that false accusations are most malignant and venomous of all calumnies. Sentences to be imposed in such cases should be fair, proportionate and just. If there is any inadequacy in sentence in these type of cases, the Union should think seriously about the same.

Tags : KERALA HIGH COURT   INADEQUACY OF SENTENCE   FALSE ACCUSATIONS  

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