Orissa High Court Cancels Death Penalty of Tantrik in Murder Case - (23 Nov 2015)
Orissa High Court has set aside death penalty for sacrificing an eight-year-old boy as a religious offering five years ago and acquitted the accused, a 30-year-old tantrik of Jajpur district, stating that there was lack of convincing evidence in the case.
Tags : ORISSA HIGH COURT SET ASIDE A DEATH PENALTY
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