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Salman Khan acquitted of hit-and-run - (10 Dec 2015)

The Bombay High Court acquitted Salman Khan of wrongdoing in a motor vehicle accident in 2002. It stated that prosecution failed to establish his presence behind the wheel of a vehicle that ran over several persons sleeping on a pavement, let alone his inebriated state at the time of the occurrence. Disposing off the actor’s appeal, the Court quashed a previous trial court ruling convicting and sentencing him.

Tags : SALMAN KHAN   MOTOR VEHICLE   DEATH   ACQUITTED  

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