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SC Slams Kerela Govt. for Not Presenting Enough Evidence to Prove Guilt of Accused - (09 Sep 2016)

SC, while rapping the prosecution, has said that there was no place for guesswork in a death penalty appeal and slammed Kerala Government for not presenting enough evidence to prove guilt of Govindachami, condemned to death for the crime in the Soumya Vishwanathan rape and murder case.

Tags : SC  SOUMYA VISHWANATHAN RAPE AND MURDER CASE  

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