criminal appeal, evidence, conviction
0  06 Sep, 2022
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Rashidul Jafar @ Chota Vs. State of Uttar Pradesh & Anr

  Supreme Court Of India Writ Petition Criminal /336/2019
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Case Background

As per the case facts, multiple convicts serving life imprisonment in Uttar Pradesh sought premature release. The appeal to the Supreme Court was to decide on their eligibility for such ...

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