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Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death - (30 Jul 2026)

CRIMINAL

Supreme Court upheld the constitutional validity of sentences requiring imprisonment for the remainder of a convict's natural life, dismissing petitions challenging such punishments. It also rejected pleas by four groups of convicts, including former death row prisoners, against such sentences.

Tags : CONSTITUTIONALITY; NATURAL DEATH; REMISSION  

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