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Madras HC Sets Aside Conviction of Youngster Who Allegedly Raped and Murdered a Minor - (19 Mar 2021)

CRIMINAL

Madras High Court has set aside the conviction and death sentence imposed on a youngster for having allegedly raped and murdered a 13-year-old girl. The Court has ordered that L. Ashok Kumar, who was 22-years old, at the time of occurrence of the crime within Thiruporur police station limits in 2017, should be released forthwith unless his presence was required in connection with some other case.

Tags : MADRAS HIGH COURT   YOUNGSTER WHO ALLEGEDLY RAPED AND MURDERED A MINOR  

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