SC: Common Intention Not to Be Inferred Merely on the Basis of Presence of Accused Near Crime Scene - (07 Feb 2024)
CRIMINAL
SC while observing that there wasn’t oral or documentary evidence to attribute accused with common intention of murder has held that inference was drawn mechanically u/s 34 of Indian Penal Code, 1860 merely basing on his presence near scene of offence and his familial relations with other accused.
Tags : SUPREME COURT COMMON INTENTION SECTION 34 IPC
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