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Madras High Court Directs Melavalavu Case Convicts to Stay in Vellore - (28 Nov 2019)

CIVIL

Madras High Court has directed the recently released 13 life convicts in the Melavalavu massacre case to stay in Vellore district and not enter the region in Madurai district till the disposal of the writ petition. The life convicts were recently released by the Government on account of good conduct. They were convicted of hacking to death six members of the Scheduled Caste community in 1997.

Tags : MADRAS HIGH COURT   MELAVALAVU CASE  

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