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Bombay HC Upholds Acquittal of 6 Accused in Goa Blast Case - (21 Sep 2020)

CRIMINAL

Bombay High Court has upheld the acquittal of six accused in the Goa blast case of 2009 observing that the prosecution failed to establish beyond reasonable doubt the involvement of the accused in a conspiracy to create communal disharmony by targeting Narkasur burning competitions held in the State.

Tags : BOMBAY HIGH COURT   GOA BLAST CASE  

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