A Myanmar junta court has postponed giving a verdict in the incitement trial of ousted civilian leader Aung San Suu Kyi, a source close to the case told AFP.
The court, which had been due to rule on her trial for incitement against the military, which carries a three-year jail term, adjourned the verdict date "until December 6," said the source.
(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)
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