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SC Reduces Jail Sentence Awarded to Man Accused of Killing a Person for Stealing Pigeon - (22 Sep 2021)

CRIMINAL

Supreme Court reduced jail sentence awarded to an accused who allegedly killed a person for 'stealing' his pigeon. The Court has said that the killing was not a pre-­meditated one and there was no intention on the part of the accused to cause death or cause such bodily injury as is likely to cause death.

Tags : SUPREME COURT   MAN ACCUSED OF KILLING A PERSON FOR STEALING PIGEON  

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