Medical evidence would further reveal that the appellants have not acted in a brutal manner, inasmuch as there is only single injury inflicted on both the deceased - Conviction under Section 302 IPC is maintained, the sentence of capital punishment is commuted to life imprisonment - Supreme Court of India Judgements
SUPREME COURT OF INDIA FULL BENCH DIGAMBAR — Appellant Vs. THE STATE OF MAHARASHTRA — Respondent ( Before : B.R. Gavai, Vikram Nath and Sanjay Karol, JJ. ) Criminal Appeal Nos. 221-222 of 2022 with Criminal Appeal No. 280 of 2023 Decided on : 28-04-2023 Penal Code, 1860 (IPC) – Section 302 read with Section […]
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