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Bombay HC Junks Appeal By 11 Convicts, Sets Aside Acquittal of Cops in Gujarat Riot Rape, Murder Case - (05 May 2017)

Bombay High Court has dismissed appeal filed by 11 convicts who were sentenced to life by a Trial Court in 2008, after being held guilty of gang-raping a five-month pregnant girl and killing seven of her family members in post-Godhra riots of 2002.

Tags : BOMBAY HIGH COURT   GUJARAT RIOT RAPE AND MURDER CASE  

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