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Ker. HC: Trial Courts to Determine Whether Charges u/s 304A IPC to be Added in Motor Accidents Cases - (18 Jan 2024)

CRIMINAL

Kerala High Court has held that whenever trial courts frame charges in deaths involving motor accidents it is for them to decide that whether an alternative charge for an offence under Section 304A of Indian Penal Code (IPC) is also to be added in addition to the charge under Section 304 of IPC.

Tags : KERALA HIGH COURT   MOTOR VEHICLE   SECTION 304 IPC  

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