‘Juvenile’ in Kathua rape-murder case an adult; JJ Act needs review: SC Prachi Bhardwaj 3 years ago Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit Kathua Rape and Murder Case: SC takes suo motu cognizance; Issues notice to BCI, J&K Bar CouncilDateApril 13, 2018In relation toHot Off The PressBreaking | Kathua Rape Case Verdict | 6 out of 7 accused found guilty; 3 convicts sentenced to life imprisonment and 3 with 5 years imprisonmentDateJune 10, 2019In relation toHot Off The PressKathua Rape-Murder Case: Witnesses allege Police harassment; SC to hear plea on May 16DateMay 14, 2018In relation toHot Off The Press
