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Delhi HC Sets Aside Murder Conviction & Life Sentence of Man Who Was Unrepresented by Lawyer - (14 Sep 2022)

CRIMINAL

Delhi High Court while setting aside the orders of conviction for murder and sentence of life imprisonment awarded to a man in 2018 who was unrepresented by a lawyer, has remanded the case back to the Trial Court for cross examination of certain prosecution witnesses.

Tags : DELHI HIGH COURT   LIFE SENTENCE   REMAND  

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