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Supreme Court: Death Due to 'Grave & Sudden Provocation' Doesn't Amount to 'Cruel Act of Murder' - (12 Apr 2017)

Supreme Court, while reducing life term of a man to 10-year-jail term in a homicidal case, has said that death due to "grave and sudden provocation" could not be termed as a "cruel act" of murder.

Tags : SUPREME COURT   GRAVE & SUDDEN PROVOCATION  

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