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SC: Courts Cannot Punish Accused Based on Suspicion - (09 Nov 2022)

CRIMINAL

Supreme Court while acquitting three death row convicts in 2012 Chhawla gang rape and murder case, has held that courts cannot punish accused on the basis of moral conviction and that trial court had allowed improper examination of witnesses and forensic evidence that police had relied on.

Tags : SUPREME COURT   DEATH ROW   CHHAWLA GANG RAPE  

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