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Supreme Court Reverses Acquittal in 1997 Daughter-in-Law Murder Case - (15 Oct 2025)

CRIMINAL

Supreme Court set aside the acquittal of a father-in-law in a 1997 murder case involving his daughter-in-law, observing that the circumstantial evidence and the complete chain of events clearly pointed to his guilt, warranting a reversal of the earlier verdict.

Tags : ACQUITTAL   MURDER   EVIDENCE  

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