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SC: Fact That Kirpan Can be Used as Weapon Does Not Ipso Facto Make it Weapon of Offence - (09 Aug 2021)

CRIMINAL

Supreme Court has acquitted an accused of murder charge, observing that the fact that kirpan carried by members of a specific community as part of religious belief can also be used as a weapon of offence, does not ipso facto make it a weapon of offence.

Tags : SUPREME COURT   KIRPAN  

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