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Can't be Said That Attack Made at Spur of Moment Without Premeditation in Case of Multiple Wounds: SC - (24 Apr 2019)

CRIMINAL

Supreme Court, while deciding a criminal appeal, has observed that it cannot be said that attack was made at the spur of the moment without pre-meditation when there are multiple wounds.

Tags : SUPREME COURT   ATTACK MADE AT SPUR OF MOMENT WITHOUT PREMEDITATION   MULTIPLE WOUNDS  

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