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Madhya Pradesh HC Reduces Death Penalty Awarded to Man Accused of Rape & Murder of His Daughter - (17 Jun 2019)

CRIMINAL

Madhya Pradesh High Court has reduced the death penalty awarded to a man accused of raping and murdering his own daughter while holding that the accused being a major having family with him, the possibility of reformation cannot be ruled out.

Tags : MADHYA PRADESH HC. DEATH PENALTY  

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