SC: Mere Intimidation to Silence Kidnapped Child Not Sufficient to Prove Threat to Life - (07 Mar 2023)
CRIMINAL
Supreme Court has held that intimidation of the kidnapped child victim, for the purpose of making him silent, cannot be enough to suffice the ingredient under Section 364A IPC that threat resulting in giving rise to reasonable apprehension that such person may be put to death or hurt.
Tags : SUPREME COURT KIDNAPPED CHILD INTIMIDATION
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