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MCOCA Court Convicts Abu Jundal in Aurangabad Arms Haul Case - (28 Jul 2016)

Maharashtra Control of Organised Crime Act (MCOCA) Court, Mumbai, has held Abu Jundal (a key plotter of the 26/11 terror attacks) and others, guilty in 2006 Aurangabad arms haul case.

Tags : MAHARASHTRA CONTROL OF ORGANISED CRIME ACT   ABU JUNDAL   AURANGABAD ARMS HAUL CASE  

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