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Supreme Court: Accused Absolved of Charges Under IPC Can’t Be Charged Under UP Gangsters Act - (20 Feb 2024)

CRIMINAL

SC has held that to prosecute accused under Section 3(1) of Uttar Pradesh Gangsters and Anti-Social Activities(Prevention) Act, 1986 it should be proved by prosecution that accused being a member of a gang has been involved in anti-social activities that are covered under Indian Penal Code (IPC).

Tags : SUPREME COURT   S. 3(1) OF UP GANGSTERS ACT   ANTI-SOCIAL ACTIVITIES  

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