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Madras HC: Sitting on Hunger Strike Would Not Amount to Attempt to Commit Suicide - (19 Feb 2021)

CRIMINAL

Madras High Court has stated that sitting on a hunger strike for days together to press certain demands and refusing to cooperate with the authorities in the provision of medical treatment will not amount to a criminal offence under Section 309 (attempt to commit suicide) of the Indian Penal Code, 1860.

Tags : MADRAS HIGH COURT   HUNGER STRIKE  

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