HP HC: Accused Must be Entrusted with Property in Capacity of Public Servant u/s 409 IPC - (10 Mar 2022)
CRIMINAL
Himachal Pradesh High Court has held that with a view to constitute an offence under Section 409 of the Indian Penal Code, 1860, prosecution is required to prove that the accused was entrusted with property in the capacity of a public servant and he committed criminal breach of trust qua that property.
Tags : HIMACHAL PRADESH HIGH COURT PUBLIC SERVANT
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