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AP HC: SC/ST Act Not Attracted if Offence Not Done With Intention That Victim is of Particular Caste - (12 Jul 2022)

CRIMINAL

Andhra Pradesh High Court has held that when the offence is not done with an intention that the victim belongs to a particular case, then the provisions of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act (SC/ST Act) will not get attracted.

Tags : ANDHRA PRADESH HIGH COURT   INTENTION   SC/ST ACT  

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