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SC: No Restriction Imposed on Trial Court’s Power through Section 32 of NDPS Act - (21 Jul 2025)

CRIMINAL

SC has clarified that Sec. 32B of Narcotic Drugs and Psychotropic Substances Act, 1985 which provides for factors to be taken into account for imposing higher than the minimum punishment, does not restrict the trial court's power in awarding a sentence higher than the minimum of ten years.

Tags : SUPREME COURT   SECTION 32B   TRIAL COURT  

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