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Supreme Court: Acquits Murder Convict Jailed for 22 Years, Points to Criminal Justice System Failure - (05 Aug 2026)

CRIMINAL

Supreme Court acquitted a murder convict after 22 years in jail, holding that the case exposed a collective failure of the criminal justice system. It said the trial court and High Court failed to properly assess the evidence, resulting in prolonged incarceration and custodial torture.

Tags : CONVICT; MURDER; CRIMINAL JUSTICE SYSTEM  

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