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Cal. HC: Illegal Entry Without Anti-National Material Not Attempt to Wage War Against India - (16 Nov 2022)

CRIMINAL

Calcutta High Court while commuting death sentence of 4 LeT members who were apprehended by BSF whilst attempting to illegally cross border into India with an objective of spreading terror in Kashmir, has held that possession of anti-national material was not established beyond reasonable doubt.

Tags : CALCUTTA HIGH COURT   WAGE WAR   LET  

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