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Supreme Court Rejects Plea to Abolish Hanging, Says Centre Can Explore Alternative Methods - (19 Aug 2026)

CRIMINAL

Supreme Court dismissed a plea challenging hanging as a method of execution, while allowing future constitutional review if medical or scientific evidence warrants it. The Union Government may also explore alternatives through an expert body to minimise pain and preserve dignity.

Tags : HANGING; DEATH PENALTY; MEDICAL EVIDENCE  

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