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Supreme Court Reduces Gang Rape Convict's Sentence to 20 Years, Cites Reform Prospects - (21 Jul 2026)

CRIMINAL

SC commuted a gang rape convict's sentence from imprisonment for the remainder of his natural life to 20 years' rigorous imprisonment, observing that his age of 25 years at the time of the offence, absence of prior criminal record and satisfactory conduct in prison justified the reduction.

Tags : GANG RAPE; REFORM; CONVICT  

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