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Former Congress leader Sajjan Kumar moved Supreme Court challenging his conviction in 1984 anti-Sikh riots case by the Delhi High Court. This Friday, a bench of Justice S Muralidhar and Justice Vinod Goel dismissed Kumar’s plea seeking time till January 30 to surrender after being sentenced to life imprisonment stating it saw no grounds to grant him the relief.
Senior Advocate H S Phoolka, who is representing the victims of the riots, stated that a communication has been passed to him by the Apex Court registry that Kumar has filed an appeal against the High Court’s judgment.Kumar’s lawyer had earlier said that while they respect the judgment but it was their right to move to the Supreme Court as a matter of right or otherwise also.
The riots, in which thousands of Sikhs were killed, broke out after the assassination of Prime Minister Indira Gandhi by her Sikh bodyguards on October 31, 1984. The case on Kumar relates to killing of five Sikhs in Raj Nagar part-I area in Palam Colony in South West Delhi on November 1-2, 1984, and burning down a gurudwara in Raj Nagar part II during that period.
Phoolka said that the victims had already filed a caveat to pre-empt any ex-parte hearing in favour of Kumar.
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