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Delhi High Court Reverses Dowry Conviction of In-Laws - (06 Oct 2017)

Delhi High Court has noticed a tendency "to rope in all in-laws" by the alleged victims in dowry related cases, and reversed a conviction in one such case. It has set aside the seven-year sentence handed down by a trial court to brothers-in-law and sister-in-law of a woman who committed suicide in November 1995.

Tags : DELHI HIGH COURT   DOWRY CONVICTION  

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