Legal Articles

Reimagining justice through ubuntu: a critical examination of its potential to guide South Africa into a more restorative and rehabilitative approach tojustice

Reimagining Justice through Ubuntu: A critical examination of its Potential to guide South Africa into a more Restorative and Rehabilitative approach to Justice

Authored By: Oyena Fatyi North West University Abstract This study explores the significant role that Ubuntu, an African philosophical concept,

Reimagining Justice through Ubuntu: A critical examination of its Potential to guide South Africa into a more Restorative and Rehabilitative approach to Justice Read More »

Scroll to Top