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'Shabby Investigation, Laconic Trial’: SC Acquits Man in Child Rape-Murder Case - (27 Aug 2025)

CRIMINAL

SC has set aside the death penalty in a child rape-murder case, citing lack of credible evidence, broken chain of custody of DNA samples, and procedural lapses. Court slammed the “shabby investigation” and held conviction based on flawed circumstantial evidence to be unsustainable.

Tags : SUPREME COURT   CHILD RAPE-MURDER   ACQUITTAL   DEATH PENALTY  

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