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MP HC: Can’t Grant Brownie Points to Accused Merely Because Motive Not Established - (23 Dec 2022)

CRIMINAL

Madhya Pradesh High Court while observing that merely because motive and enmity is not established, appellant will not get any brownie points, has held that a person can be convicted based on an authentic dying declaration of deceased, even if prosecution is unable to establish any motive.

Tags : MADHYA PRADESH HIGH COURT   DYING DECLARATION   MOTIVE  

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