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On 17thDecember, 2018 Delhi High Court has awarded life term imprisonment to the Congress leader Sajjan Kumar in lieu of his acquittal at the trial court for the mass killing in the 1984 anti-Sikh riots.Kumar has been asked to surrender by December 31, 2018.
He has been convicted for the offences of criminal conspiracy which is punishable under section 120-B read with Sections 302, 436, 295, and 153A (1) (a) and (b) IPC also for the offence of abetting the commission of the aforementioned offences which is punishable under Section 109 of Indian Penal Code and for the offence of delivering provocative speeches which had led to instigating violence against Sikhs.
The caseis related to the killing of Kehar Singh, Gurpreet Singh, Raghuvender Singh, Narender Pal Singh and Kuldeep Singh who were the five Sikhs and belonged to the same family, in the Delhi Cantonment area following Indira Gandhi’s assassination on October 31, 1984.
In India, the riots which took place in early November 1984 in Delhi where 2,733 Sikhs were brutally killed was neither the first case of mass genocide nor the last. But such heinous crimes need to be dealt and approached in a different dimension inorder to restore and sustain the basic Human Rights of the citizens.
It is prevalent that for the commission of the mass crimes the minorities have always been targeted by the dominant political actors who are functioned and regulated by the law enforcing agencies. The criminals who are responsible for the abetment and commission of mass crimes have always enjoyed political patronage and have managed to escape the conviction.
Punjab chief minister Amarinder Singh upheld the conviction mentioning the judgement as a true example of justice in the Democratic India. 1984 anti- Sikh riots were one of the most outrageous communal violence that India had ever witnessed. The judgement thus quashed all the stand taken by Kumar under the shed of the assassination of then Prime Minister Smt. Indira Gandhi.
The main essence of delivering the verdict was to strengthen the legal system and catering justice to all the departed lives and their family members. Justice S Murlidharand Justice Vinod Goel have rightly acted upon the principles of natural justice, which is itself an epitome of upholding the faith in the judiciary.
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