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Adequate Efforts Not Made to Examine Witness of '84 Riots: Supreme Court - (22 Jan 2018)

Supreme Court has said that adequate efforts were not made to examine key prosecution witnesses in the five 1984 anti-Sikh riots cases in which the Delhi High Court issued show cause notices to those acquitted asking them why re-trial should not be ordered.

Tags : SUPREME COURT   ANTI-SIKH RIOTS  

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