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Supreme Court: Law Does Not Taboo Adopting of Alternate Pleas by Accused - (27 Jan 2020)

CRIMINAL

Supreme Court has remarked that the law does not taboo adopting of alternate pleas by the Accused. The Court has observed that a murderer accused can take a plea that he was not at all involved in the act which resulted in the death of the deceased, but that does not deprive him /her of the right to establish the fact that the case against him would still be embraced within any of the exceptions under Section 300 of the Indian Penal Code, 1860.

Tags : SUPREME COURT   ALTERNATE PLEAS  

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