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Madras High Court Sets Aside Capital Punishment of Rape & Murder Accused - (29 Nov 2021)

CRIMINAL

Madras High Court has reiterated the settled law on circumstantial evidence and the nature of inferences drawn therefrom for convicting an accused in a rape and murder case that dates back to 2008.

Tags : MADRAS HIGH COURT   CAPITAL PUNISHMENT OF RAPE & MURDER ACCUSED  

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