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SC Affirms Death Penalty for LeT Militant in 2000 Red Fort Attack Case - (03 Nov 2022)

CRIMINAL

Supreme Court while dismissing review petition filed by Lakshar-e-Taiba militant Mohammed Arif, has affirmed death penalty awarded to him for 2000 Red Fort Attack case which resulted in the death of three persons including two army officers.

Tags : SUPREME COURT   REVIEW PETITION   DEATH PENALTY  

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