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Kerala High Court: Immovable Property Can Constitute Essence of Offence of Criminal Breach Of Trust - (07 Jun 2019)

CRIMINAL

Kerala High Court has observed “In order to establish "entrustment or dominion" over property to an accused person the mere existence of that person's dominion over property is not enough." The Court also noted that immovable property can be the essence of commission of an offence of criminal breach of trust which is defined under Section 405 of the Indian Penal Code, 1860.

Tags : KERALA HIGH COURT   CRIMINAL BREACH OF TRUST  

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