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Kerala High Court: To Constitute Abetment, Intentional Aid by Abettor Must be Shown - (05 Jul 2024)

CRIMINAL

Ker. HC has held that to constitute abetment, abettor must be shown to have intentionally aided commission of crime. Mere proof that crime charged could not have been committed without interposition of the alleged abettor is not enough compliance with the requirements of Section 16 of the POCSO Act.

Tags : KERALA HIGH COURT   ABETMENT   S. 16 OF POCSO ACT   ABETTOR  

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