SC: If Accused had No Intention/Knowledge to Cause Death, Conviction U/S 308 IPC Not Sustainable - (07 Jul 2023)
CRIMINAL
Supreme Court while modifying conviction imposed on a bus conductor under Section 308 of IPC, has observed that conviction under Section 308 of IPC is not sustainable if the accused had no knowledge or intention that his act is likely to cause the death of the victim.
Tags : SUPREME COURT DEATH CONVICTION SUSTAINABLE
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