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SC: Immaterial Whether Accused Used Weapon or Caused Injury If Common Intention Established - (10 Mar 2022)

CRIMINAL

Supreme Court has observed that once it is established that all the accused came at the place of incident with a common intention to kill the deceased, it is immaterial whether any of the accused who shared the common intention had used any weapon or not and/or any of them caused any injury on the deceased.

Tags : SUPREME COURT   COMMON INTENTION  

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