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Kerala HC: Charges for Both Murder And Abetment Of Suicide Cannot Coexist - (03 Mar 2021)

CRIMINAL

Kerala High Court has emphasised that a person could not be charged for murder as well as abetment of suicide simultaneously. The Court has underscored that the offences of murder and suicide, punishable under Sections 302 and 306 of Indian Penal Code, 1860 respectively, were 'mutually exclusive' and could not coexist.

Tags : KERALA HIGH COURT   CHARGES FOR BOTH MURDER AND ABETMENT OF SUICIDE  

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