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Del. HC: 'Acid' Includes All Substances Having Burning Nature, Not Those Classically Termed as Acids - (14 Oct 2022)

CRIMINAL

Delhi High Court has said that the word 'acid' in Section 326A of the IPC is not merely restricted to the substances which are classically termed as acids but also includes all those substances which have an acidic, or burning nature and are capable of causing disfigurement or disabilities.

Tags : DELHI HIGH COURT   ACID   DISFIGUREMENT  

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