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Delhi HC: Paper Cutter Qualifies as 'Deadly Weapon' for Conviction Under Section 397 of IPC - (05 Feb 2020)

CRIMINAL

Delhi High Court has held that a paper-cutter would qualify as a 'deadly weapon' to secure a conviction for committing robbery with an attempt to cause death under Section 397 of the Indian Penal Code, 1860.

Tags : DELHI HIGH COURT   PAPER CUTTER   'DEADLY WEAPON' U/S 397 IPC  

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