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SC: Illegal Use of Licensed Weapon Per Se Not Offence Unless Misdemeanour Proved - (29 Nov 2021)

CRIMINAL

Supreme Court has observed that illegal use of a licensed or sanctioned weapon per se does not constitute an offence under Section 27 of the Arms Act, 1959, without proving the misdemeanour under Section 5 or 7 of the Act. The Court has observed that at best, it could be a misconduct under the service rules.

Tags : SUPREME COURT   ILLEGAL USE OF LICENSED WEAPON  

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