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Rajasthan Cops Booked for Gangraping Dalit Woman Whose Brother-in-Law Died in Custody - (14 Jul 2019)

A case has been registered under sections 376-D (gangrape), 343 (wrongful confinement for three or more days), 323 (voluntarily causing hurt) of the IPC and relevant sections of the SC and ST (Prevention Of Atrocities) Act.

Tags : SC  

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