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Madras High Court Raps Trial Court for Wrong Conviction - (16 Dec 2015)

Madras HC has pulled up a Sessions Court for having convicted five people under wrong provisions of law in a highway robbery case and set aside conviction as well as sentences imposed on them not only for mistake committed by the lower court but also for want of reliable evidence against them.

Tags : MADRAS HC   WRONG CONVICTION   SESSIONS COURT  

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