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SC: Offender Who Had Not Used Deadly Weapon During Robbery Cannot Be Convicted - (02 Nov 2021)

CRIMINAL

Supreme Court has observed that an offender who had not used any deadly weapon at the time of committing robbery/dacoity cannot be convicted under Section 397 of the Indian Penal Code, 1860.

Tags : SUPREME COURT   USE OF DEADLY WEAPON DURING ROBBERY  

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