Supreme Court: Life Sentence Can Be Modified Into a Fixed-Term Sentence in Appropriate Cases - (27 May 2026)
CRIMINAL
Supreme Court reaffirmed that a sentence of life imprisonment does not prevent courts from modifying it to a fixed-term sentence, particularly where the convict has already undergone more than 14 years of imprisonment, depending on the facts and circumstances of the case.
Tags : LIFE SENTENCE; FIXED-TERM; MODIFIED
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