As reported by PTI, the Division Bench comprising of  M.M Sundaresh and M. Nirmal Kumar, JJ. gave permission to Nalini, who is a life convict in the Rajiv Gandhi assassination case for appearance in person to argue her case, for six months ordinary leave to make arrangements for her daughter’s wedding.

Nalini was initially sentenced to death for her involvement in the Rajiv Gandhi assassination case. However, her death sentence was commuted to life imprisonment by the Tamil Nadu government on 24-04-2000.

Nalini will appear in person on 05-07-2019 to argue on her case.


[Source: PTI]

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