Report No. 117
E. Sentencing Discretion.
E.1 Patterns of Sentencing Discretion.
E.2 Probations of Offenders.
E.3 Socio-economic Offences.
E.4 Crimes against weaker sections of society-problems of sentencing discretion.
E.5 Crimes against the State-sentencing policies and patterns.
E.6 Constitutionality of sentencing discretion.
E.7 Feedbook from the Supreme Court and High Courts on sentencing discretion.
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