May 14,2018:

On Monday, Supreme Court will hear plea of three witnesses in Kathua Gangrape and Murder case, alleging that they are being harassed by State Police, on May 16.

Apex Court Bench comprising of CJI Dipak Misra and Justice AM Khanwilkar and Justice DY Chandrachud agreed to hear on Wednesday the plea of Sahil Sharma and two others, who are college friends of the juvenile accused in the case.

According to their plea, they had already recorded their statements before Police and the Magistrate.

Three witnesses submitted in their statement before the Magistrate that they gave their statement to the police under coercion.

Petitioner further alleged that State Police was now asking them to re-appear and re-record their statements and exerting pressure in their families.

Supreme Court had on May 7 transferred the trial in Kathua Gangrape and Murder case of an eight-year-old girl from Jammu and Kashmir to Pathankot in Punjab, but refrained from handing over the probe to the CBI saying there was no need as the investigation has been conducted and the chargesheet filed.

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