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Madras High Court Cancels Conviction of two in a Murder Case - (15 Oct 2015)

Madras HC has acquitted two in case filed against them on charges of abducting a married woman for ransom and subsequently murdering her after relieving her of 20 sovereigns of gold jewellery, as prosecution had succeeded only in establishing suspicion, though failed to place proof of guilt.

Tags : MADRAS HC   CANCELS CONVICTION  

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