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Supreme Court Stays Death Warrant Against Rape Convict of 3-Year Old Minor - (20 Feb 2020)

CRIMINAL

Supreme Court has stayed the death warrant issued against 22-year-old Anil Yadav, convicted for the rape and murder of a 3-year old girl in Surat stating that fallacies in judicial processes were unwarranted and the requisite mandatory limitation period must be followed.

Tags : SUPREME COURT   DEATH WARRANT AGAINST RAPE CONVICT  

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