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SC: Information Contained in Document is 'Corporeal Property' & Can be Subject Matter of Theft - (10 May 2019)

CRIMINAL

Supreme Court has held that "document" as defined in Section 29 of IPC is a "moveable property" within the meaning of Section 22 of IPC and information contained therein would fall within the purview of "corporeal property" and can be the subject matter of the theft.

Tags : MOVEABLE PROPERTY   CORPOREAL PROPERTY  

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