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Del HC Rejects Plea to Condone Delay in Filing Appeal Against Acquittal in 1984 Anti-Sikh Riots Case - (16 Aug 2023)

CRIMINAL

Delhi High Court has rejected plea condone the delay in filing of an appeal by prosecution against the acquittal of various accused in 1984 Anti-Sikh riots case and observed that there is no explanation for inordinate delay of more than 27 years and grounds taken by the State are not justifiable.

Tags : DELHI HIGH COURT   CONDONE DELAY   ANTI-SIKH RIOTS CASE  

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