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SC Reiterates Circumstances to be Proved in Murder by Poison - (09 Nov 2023)

CRIMINAL

Supreme Court while citing the landmark judgment of Sharad BirdhiChand Sarda v. State of Maharashtra (MANU/SC/0111/1984) has reiterated the 4 crucial circumstances to be proved in case of murder by poison i.e. Clear Motive to give poison, Death due to poison, poison given by accused and opportunity.

Tags : SUPREME COURT   MURDER   POISON  

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