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Allahabad HC Sets Aside Life Sentence of Murder Convict Due to False Statement of Eyewitness - (07 Feb 2022)

CRIMINAL

Allahabad High Court has set aside the life sentence of a murder convict in a case that dates back to the year 1998, after concluding that the testimony of the sole eye witness in the case isn't truthful on a material particular and is inconsistent as well.

Tags : ALLAHABAD HIGH COURT   LIFE SENTENCE OF MURDER CONVICT  

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