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SC Converts Conviction of Appellants from Murder to Voluntarily Causing Grievous Hurt - (24 Nov 2021)

CRIMINAL

Supreme Court has converted the conviction of appellants from Murder to Voluntarily causing grievous hurt by dangerous weapons under the Indian Penal Code, 1860 on the basis of inconsistencies between oral testimony of witnesses and medical evidence on record.

Tags : SUPREME COURT   CONVICTION OF APPELLANTS  

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