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Ker HC: If Accused Holds Joint Possession of Property Then No Offence of Criminal Trespass Attracted - (19 Mar 2024)

CRIMINAL

Kerala High Court has held that in cases where there is a property in question which is held by the accused under joint possession then no offence of criminal trespass under Section 449 of the Indian Penal Code, 1860 cannot be attracted.

Tags : KERALA HIGH COURT   SECTION 449 OF IPC   JOINT POSSESSION   CRIMINAL TRESPASS  

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