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SC Dismisses Bilkis Bano's Review Petition Against Judgment Allowing Remission of Convicts' - (19 Dec 2022)

CRIMINAL

Supreme Court has dismissed review petition filed by Bilkis Bano seeking review of judgment which held that Gujarat Government had the jurisdiction to decide the remission applications of 11 convicts, who were sentenced to life for gangrape and murder during the 2002 Gujarat riots.

Tags : SUPREME COURT   BILKIS BANO   GANGRAPE   REMISSION  

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