criminal law, evidence, Chhattisgarh
0  22 Apr, 2022
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Ram Chander Vs. The State of Chhattisgarh & Anr.

  Supreme Court Of India Writ Petition Criminal /49/2022
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Case Background

Ram Chander was convicted under Section 302 IPC and sentenced to life imprisonment, upheld by the Chhattisgarh High Court. After 16 years in prison, his remission plea was rejected by ...

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