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HP HC: Benefit of Probation of Offenders Act can’t be Extended to Offence u/s 304A IPC - (13 Dec 2023)

CRIMINAL

Himachal Pradesh High Court has held that a person convicted for the offence of rash and negligent driving under Section 304-A of IPC can’t be extended the benefit under Section 4 of the Probation of Offenders Act, 1958.

Tags : HIMACHAL PRADESH HIGH COURT   PROBATION OF OFFENDERS   RASH AND NEGLIGENT DRIVING  

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