KHC: Word 'Soon Before Death' in Sec 304B Cannot be Interpreted as Immediately 'Prior to Death' - (28 Nov 2019)
CRIMINAL
Karnataka High Court (KHC) has ruled that the word used under Section 304B of Indian Penal Code, 1860 though it is used soon before the death cannot be interpreted as prior to the death immediately even if it has to be taken into consideration depending upon the facts and circumstances of each case and the entire statement of the witness and the charge sheet material has to be looked into in this behalf.
Tags : KHC SOON BEFORE DEATH
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