THE CASE FOR ABOLITION: A CRITICAL EXAMINATION OF THE DEATH PENALTY AND HUMAN RIGHTS IN NIGERIA

THE CASE FOR ABOLITION: A CRITICAL EXAMINATION OF THE DEATH PENALTY AND HUMAN RIGHTS IN NIGERIA

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Authored By:Signs Tenidolaoluwa ARIYO Obafemi Awolowo University, Osun State, Nigeria ABSTRACT Nigeria retains the death penalty as a form of […]

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