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Supreme Court Reserves Its Verdict on Review Plea Filed by Death Row Convict 2012 Delhi Gangrape Case - (13 Dec 2017)

Supreme Court has reserved its verdict on a plea by death row convict Mukesh Singh seeking review of the top court judgment upholding his death sentence in the 16 December, 2012, New Delhi gangrape case.

Tags : SUPREME COURT   GANGRAPE  

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