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Ker. HC: Every Mentally Diseased Person is Not Ipso Facto Exempted from Criminal Responsibility - (21 Aug 2023)

CRIMINAL

Kerala High Court while observing that every mentally diseased person is not ‘Ipso Facto’ exempted from criminal responsibility, has held that mere absence of motive for a crime, can’t, in the absence of a plea and proof of legal insanity, bring the case within section 84 of IPC.

Tags : KERALA HIGH COURT   MENTALLY DISEASED   CRIMINAL RESPONSIBILITY   INSANITY  

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