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(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. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH VIKAS CHAUDHARY — Appellant Vs. THE STATE OF DELHI — Respondent ( Before : K.M. Joseph and S. Ravindra Bhat, JJ. ) Criminal Appeal No(S). 2276 of 2022 with Criminal Appeal No(S). 2277 of 2022 Decided on : 21-04-2023 Penal Code, 1860 (IPC) – Sections 302, 364A, 201, read […]
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