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Even if Injury Caused by Knife is Minor, Accused Deserves Full Punishment: Bombay HC - (18 Feb 2019)

Bombay High Court has refused leniency to a convict, who had injured four persons of a family during a robbery attempt and ruled that just because injuries were minor, he can’t escape clutches of law, particularly under IPC’s Section 397.

Tags : BOMBAY HIGH COURT   INJURY CAUSED BY KNIFE  

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