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Gujarat HC Refuses to Suspend Sentence of Man Convicted for Acid Attack - (28 Jul 2021)

CRIMINAL

Gujarat High Court has refused to suspend the sentence of a man convicted under Section 326A of the Indian Penal Court, 1860 stressing that the Court wants the daughters to be safe and further questioned that from where one gets the idea of throwing acid.

Tags : GUJARAT HIGH COURT   SUSPENSION OF SENTENCE OF MAN CONVICTED FOR ACID ATTACK  

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