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SC: Evidence that Offence was Committed Just Because Victim was SC/ST Essential to Sustain Conviction - (28 Aug 2019)

CRIMINAL

Supreme Court has ruled in order to sustain conviction under Section 3(2) (v) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 it must be proved that offence was committed only on the ground that the victim was a member of Scheduled Caste/Scheduled Tribe community.

Tags : SC   ST   CONVICTION  

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