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Punjab and Haryana High Court Issues Notices to Kathua Rape Convicts - (18 Jul 2019)

CRIMINAL

Punjab and Haryana High Court has issued notices to the State Government and six men convicted in the case of rape and murder of an eight year-old nomadic girl in Kathua on a plea by her father seeking enhanced punishment for them. The Court also issued a notice to the accused who was acquitted in the case by a lower court.

Tags : PUNJAB AND HARYANA HIGH COURT   KATHUA RAPE  

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