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SC: Lenient Sentence for Brutal Attack Set Aside - (18 Feb 2026)

CRIMINAL

SC held Madras HC acted in “complete defiance of the law” by reducing sentence for accused who caused “multiple life-threatening stab injuries”. Held undue sympathy is totally unwarranted; it ruled compensation is “restitutory” and restored RI, upholding proportional punishment for grave offences

Tags : RIGOROUS IMPRISONMENT   LENIENT SENTENCE   GRAVE OFFENCES  

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