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Gujarat HC: All in a Riot Mob Equally Guilty - (19 Apr 2016)

Gujarat HC, while hearing on a nearly 13-year-old case of murder, dacoity and rioting in Ahmedabad's Shah-e-Alam area, has said that in cases involving charges of rioting, all the members of a mob should be held responsible for offences committed by any one of them.

Tags : GUJARAT HC   RIOT MOB  

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