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Allahabad HC Acquits Minor's Rape-Murder Accused, Sets Aside Death Sentence - (09 Mar 2022)

CRIMINAL

Allahabad High Court has rejected the reference made to it to confirm the death penalty awarded to a man accused of burning a 14-year-old girl alive after committing rape upon her.

Tags : ALLAHABAD HIGH COURT   MINOR'S RAPE-MURDER ACCUSED  

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