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In the recent and infamous George Floyd Case, 44 year old Minneapolis cop Derek Chauvin was charged with 3rd degree murder and 2nd degree manslaughter as he knelt down on a man’s neck. George Floyd was a black man who died in the police custody in United States of America. This came as a very sensitive matter as people in large numbers broke out to protest which turned violent and left dozens of stores burned and looted. The American population was protesting against the unfair treatment that blacks are subjected to and this incident highlighted the racial biases that still persist in one of the most evolved societies.
In the instant case, the police officer Derek was also accused of ignoring the warnings given a fellow police officer who articulated his apprehension about such an incident where the black man was lying handcuffed on the ground and he stated that he could not breathe. In fact, investigation of three other police officers is under way but the focus was on the most dangerous perpetrator, as the authorities stated. However, there was nothing in the autopsy report that revealed strangulation as the cause of death.
It is to be noted that George Floyd was under the police custody because he was accused and suspected of using counterfeit currency at a grocery store. His attorney, after the police was charged with murder and man slaughter, stated that he expected a more severe and harsh punishment for his heinous act.
A curfew has been declared in Minneapolis due to the violent protests. Only emergency responders, homeless people and those seeking medical car can be out in the public. The same was declared by the Mayor, Jacob Frey, while stating that he acknowledges the wrong and people’s sentiments and outrage. He also stated that the decision of the County Attorney is a step forward in healing the city and ensuring justice to all.
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