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Allahabad HC: S.326A IPC Applicable Even if No 'Grievous Hurt' Caused to Acid Attack Survivor - (20 Jul 2022)

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Allahabad High Court has clarified that the charge under Section 326A IPC can be framed against the accused even if no grievous hurt has been caused to the acid attack survivor and that grievous hurt to an acid attack survivor is not mandatory in each case.

Tags : ALLAHABAD HIGH COURT   ACID ATTACK   GRIEVOUS HURT  

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