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Allahabad HC: No Conviction Under SC/ST Act if Offence Not Committed on Ground of Victim's Caste - (29 Jul 2022)

CRIMINAL

Allahabad High Court has held that to prosecute a person for an offence committed under Section 3(2)(v) of the SC/ST Act, there must be evidence that accused committed on the ground that such person/victim is a member of a Scheduled Caste or a Scheduled Tribe.

Tags : ALLAHABAD HIGH COURT   SC/ST ACT   CASTE   CONVICTION  

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