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The appellant was initially acquitted by the trial court, which led to an appeal
in the High Court. The High Court overturned the acquittal, finding sufficient
evidence for a conviction
...and sentenced the appellant to death. The case was
then reviewed by the Supreme Court, which, while affirming the severity of
the crime, modified the sentence to life imprisonment, considering mitigating
factors such as the appellant's age and subsequent family life.
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