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Myanmar Court delays verdict in Aung San Suu Kyi incitement trial


Aung San Suu Kyi
30 Nov 2021
Categories: International News

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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