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Calcutta High Court: Penal Liability not Attracted if Person Harbours Dacoits in General - (28 Dec 2019)

CRIMINAL

Calcutta High Court has ruled that penal liability would not be attracted if a person harbours dacoits in general and it must be proved that he had harboured such dacoits who intended to commit a particular dacoity.

Tags : CALCUTTA HIGH COURT   DACOITY  

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