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SC: Bodily Injury Not Necessary for Offence Under Section 121A of IPC - (14 Jul 2022)

CRIMINAL

Supreme Court while upholding the conviction and life sentence of four persons for causing the terror attack at the IISC Bengaluru in December 2005, has held that under Section 121A of Indian Penal Code (IPC) only implies creation of apprehension and situation of alarm and not bodily injury.

Tags : SUPREME COURT   SECTION 121A   LIFE SENTENCE  

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