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1992 Bombay Riots Case: Bombay High Court Quashes Conviction of Man in Assault Case - (22 Oct 2019)

CRIMINAL

Bombay High Court has set aside conviction of Abdul Gani Mulla, a man sentenced to seven years in prison for allegedly ransacking a house and assaulting the wife and children of another man during the Bombay riots of 1992.

Tags : BOMBAY HIGH COURT   BOMBAY RIOTS CASE  

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