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Allahabad HC: Prosecution for Offence of Waging War Will not Stand Without Govt Sanction - (14 Aug 2019)

CRIMINAL

Allahabad High Court has ruled that prior Government sanction under Section 196 of Code of Criminal Procedure, 1973 is essential to take cognizance of offences like Section 121-123 of Indian Penal Code, 1860 and it thereby set aside the order of conviction and sentence of life imprisonment imposed on a Pakistani Jais-E-Mohommad Terrorist Group Member and another Indian citizen for want of such sanction.

Tags : ALLAHABAD HC   WAR  

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