SC: Charge Under Section 149 IPC Can be Altered to Section 34 IPC if Common Intention Proved - (14 Dec 2020)
CRIMINAL
Supreme Court has held that it is permissible to alter a charge under Section 149 of the Indian Penal Code, 1860 (IPC) to a charge under Section 34 IPC if the facts prove that the crime has been committed in furtherance of a common intention.
Tags : SUPREME COURT CHARGE U/S 149 IPC
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