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Punjab & Haryana HC: Parties Want to Live In Peace Not Enough for Compounding of Heinous Offence - (04 Apr 2022)

CRIMINAL

Punjab and Haryana High Court has observed that heinous offences such as attempt to murder punishable under section 307 of Indian Penal Code, 1860 is not compoundable between parties merely by stating that they have entered into a compromise and want to live in brotherhood, peace, and harmony.

Tags : PUNJAB AND HARYANA HIGH COURT   307 OF INDIAN PENAL CODE   1860   ATTEMPT TO MURDER  

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