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SC: Physical Manifestation of Agreement is Required to Attract Offence of Criminal Conspiracy - (26 Aug 2022)

CRIMINAL

Supreme Court has held that some kind of physical manifestation of agreement to commit an offence is required to attract the offence of Criminal Conspiracy under Section 120B of Indian Penal Code, and cautioned against replacing mere suspicion with the legal requirement of proof of agreement.

Tags : SUPREME COURT   AGREEMENT   CRIMINAL CONSPIRACY  

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