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Supreme Court: Armed Forces Tribunal Can Modify Court-Martial Convictions, Reduce Penalties - (13 Oct 2025)

DEFENCE

Supreme Court observed that under the Armed Forces Tribunal Act, 2007, the Armed Forces Tribunal has the power to modify or substitute court-martial findings if they are excessive, illegal, or unjust, including imposing lesser penalties to ensure fair and just outcomes.

Tags : ARMED FORCES TRIBUNAL   COURT-MARTIAL   CONVICTIONS  

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