Send the following on WhatsApp
Continue to Chat(IPC) - Sections 302, 364A, 201, read with Section 120B - Kidnapping for ransom and murder - In view of the totality of the facts and circumstances, and for the reasons, this court is of the opinion that it would be appropriate to modify the sentence awarded to both appellants to a minimum term of 20 years actual imprisonment - Appeals partly allowed. https://sclaw.in/2023/04/24/ipc-sections-302-364a-201-read-with-section-120b-kidnapping-for-ransom-and-murder-in-view-of-the-totality-of-the-facts-and-circumstances-and-for-the-reasons-this-court-is-of-the-opinion-t/