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Bombay High Court Sets Aside Rape Conviction For Infirmities in Evidence of Prosecution - (24 Apr 2017)

Bombay High Court has set aside rape conviction of one Anant Shivde, giving him benefit of doubt after it was found that evidence of prosecution suffers from several infirmities as well as improbabilities.

Tags : BOMBAY HIGH COURT   PROSECUTION   EVIDENCE   RAPE  

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