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Delhi High Court: Imposing Inadequate Sentence Harms Justice System - (13 Jun 2017)

Delhi High Court has refused to reduce sentence awarded to a 45 year old man convicted for raping and attempting to murder his ex-employer’s daughter-in-law, observing that showing undue sympathy and imposing inadequate sentence harms justice system.

Tags : DELHI HIGH COURT   INADEQUATE SENTENCE  

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