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SC: Words Spoken in Anger Without Any Intention to Abet Suicide, Not Criminal Instigation - (04 Mar 2024)

CRIMINAL

Supreme Court has held that a word uttered in a fit of anger or emotion without intending the consequences to actually follow cannot be said to be instigation and to convict a person under Section 306 Indian Penal Code there has to be a clear mens rea to commit the offence.

Tags : SUPREME COURT   MENS REA   INSTIGATION   S. 106 OF IPC  

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