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SC Sets Aside Rajasthan High Court’s Order Suspending Sentence of Accused - (07 Aug 2025)

CRIMINAL

Supreme Court while setting aside order of Rajasthan High Court suspending the sentence of the accused, has observed that High Court had failed to assess whether the convict has a fair chance of acquittal.

Tags : SUPREME COURT   RAJASTHAN HIGH COURT   SUSPENSION OF SENTENCE  

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