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SC Acquits Parents-in-Law Since Factum of Dowry Demand Wasn’t Proved - (23 Sep 2024)

CRIMINAL

Supreme Court has acquitted parents-in-law of a deceased woman charged for committing dowry death on the ground that no factum of dowry demand was proved against the parents-in-law.

Tags : SUPREME COURT   PARENTS-IN-LAW   DOWRY DEMAND  

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