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Citedby 198 docs - [
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Mithu, Etc., Etc., vs State Of Punjab Etc. Etc on 7 April, 1983
Parveen Kumar vs State Of Punjab on 23 March, 1979
Pratap vs State Of U.P on 22 December, 1972
Capital Punishment : Explanation Of Abbreviation R.C. Repo1
Dilip Kumar Sharma & Ors vs State Of Madhya Pradesh on 10 October, 1975
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Central Government Act
Section 303 in The Indian Penal Code, 1860
303. Punishment for murder by life- convict.-- Whoever, being under sentence of 1[ imprisonment for life], commits murder, shall be punished with death.