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Bom.HC: Courts have no Discretion to Award Lesser Sentence When Law Prescribes Minimum Punishment - (19 Feb 2026)

CRIMINAL

Bombay High Court while drawing a distinction between enhancement of sentence” and “imposition of minimum statutory punishment stated that where legislature prescribes mandatory minimum punishment for an offence Court has no discretion to award a lesser punishment

Tags : LESSER SENTENCE   MINIMUM PUNISHMENT   AWARD  

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