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SC: Merely Proving Kidnapping Not Sufficient for Conviction for Offence of Kidnapping for Ransom - (29 Jun 2021)

CRIMINAL

Supreme Court has held that merely proving the kidnap of a person is not sufficient for conviction for the offence of 'kidnapping for ransom' under Section 364A of the Indian Penal Code, 1860. It must also be proved that there was threat to cause death or harm to the kidnapped person or the kidnapper, by his conduct, gave rise to a reasonable apprehension that such person may be put to death.

Tags : SUPREME COURT   OFFENCE OF KIDNAPPING FOR RANSOM  

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