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Sajjan Kumar Moves Supreme Court Against Conviction in 1984 Anti-Sikh Riots Case - (22 Dec 2018)

Senior advocate H S Phoolka, who is representing the victims of the riots cases, said he has been conveyed by the the apex court registry that Sajjan Kumar has filed an appeal against the high court's judgement.

Tags : COURT   HIGH COURT   SUPREME COURT  

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