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SC: Upholding Surendra Koli’s Conviction on Rejected Evidence Would Violate Articles 14 and 21 - (12 Nov 2025)

CRIMINAL

Supreme Court set aside Surendra Koli’s last conviction in the Nithari killings, ruling that upholding it when similar cases based on the same evidence were dismissed would breach Articles 14 and 21, as it would create arbitrary disparity on identical evidentiary grounds.

Tags : CONVICTION   EVIDENCE   ARBITRARY  

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