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Madhu Lynching Case: Kerala High Court Refuses to Suspend Sentence of 12 Convicts - (16 Nov 2023)

CRIMINAL

Kerala High Court has rejected the plea for suspension of sentence of 12 convicts out of the 13 convicts in case of brutal lynching of a mentally challenged tribal youth, Madhu, to death for stealing rice from a grocery shop in February 2018.

Tags : KERALA HC   MADHU LYNCHING CASE  

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