death penalty, sentencing law, Swamy Shraddananda
0  22 Jul, 2008
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Swamy Shraddananda @ Murali Manohar Mishra Vs. State of Karnataka

  Supreme Court Of India Criminal Appeal /454/2006
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☐Death to a cold blooded murderer or life, albeit subject to severe​ restrictions of personal liberty, is the vexed question that once again​ arises before this court. A verdict of death would ...

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