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SC Lifts Stay and Allows Judgment in Gulbarg Case - (23 Feb 2016)

Supreme Court has cleared decks for trial court to pronounce its verdict in the matter in which communal mob killed 69 people, including ex-Congress MP Ehsan Jafri, during the 2002 post-Godhra riots in Gujarat.

Tags : SUPREME COURT   GULBARG CASE  

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