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Gujarat HC: Positive Act of Instigation Essential for Conviction u/s 306 IPC - (01 Apr 2022)

CRIMINAL

Gujarat High Court has observed that devoid of a positive act by the accused to instigate or aid in committing suicide, conviction under Section 306 of the Indian Penal Code, 1860 cannot be sustained.

Tags : GUJARAT HIGH COURT   SECTION 306 OF THE INDIAN PENAL CODE   POSITIVE ACT OF INSTIGATION  

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