PLEA BARGAINING AN ANALYSIS OF ITS ROLE IN ADMINISTRATION OF CRIMINAL JUSTICE IN INDIA WITH SPECIAL REFERENCE TO THE STATE OF J&K

Authored By: Mehvish Mushtaq University of Kashmir Abstract   Plea bargaining, as a mechanism for negotiated justice, was formally introduced into […]

PLEA BARGAINING AN ANALYSIS OF ITS ROLE IN ADMINISTRATION OF CRIMINAL JUSTICE IN INDIA WITH SPECIAL REFERENCE TO THE STATE OF J&K Read More »