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MP High Court Upholds Death Penalty of 3 Bus Staffers in Sendhwa Bus-Burning Case - (29 Oct 2015)

MP High Court has upheld death penalties of three staffers of a private bus involved in Sendhwa bus-burning incident in August 2011, in which 15 passengers were burnt to death and more than 20 sustained severe injuries.

Tags : MP HIGH COURT   SENDHWA BUS-BURNING CASE  

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