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Rape, Murder of Ragpicker: Bombay High Court Quashes Death Sentence of Boy, Says was Juvenile in 2012 - (23 Oct 2019)

CRIMINAL

Bombay High Court has set aside the death sentence of a boy in the rape and murder case of a ragpicker, declaring him a juvenile at the time of the incident. The Court while discharging the juvenile has quashed and set aside the observations of the Sessions Court that had sentenced him to death.

Tags : BOMBAY HIGH COURT   DEATH SENTENCE  

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