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Karnataka HC: Victim Includes Parents & Family Members of Person Suffering Injuries - (24 Jul 2020)

CRIMINAL

Karnataka High Court has observed that a victim under the Scheduled Castes and Tribes (Prevention of Atrocities) Act, 1989 includes not only the person who sustains injuries arising out of the crime but also his parents and family members.

Tags : KARNATAKA HIGH COURT   VICTIM OF CRIME  

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