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SC: Defence of Insanity & Juvenility Ordinarily Ought to be Raised During Trial - (20 Aug 2020)

CRIMINAL

Supreme Court has stated that the pleas of unsoundness of mind under Section 84 of Indian Penal Code, 1860 or mitigating circumstances like juvenility of age, ordinarily ought to be raised during the trial itself.

Tags : SUPREME COURT   DEFENCE OF INSANITY & JUVENILITY  

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