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SC: Creating Enmity & Disharmony Between Two Communities Necessary for Offence Under Section 153 IPC - (22 Mar 2024)

CRIMINAL

Supreme Court has held that to constitute an offence under Section 153 of the Indian Penal Code (IPC) words spoken or written must create enmity between different groups on grounds of religion, race, place of birth, etc., or that the acts so alleged were prejudicial to the maintenance of harmony.

Tags : SUPREME COURT   ENMITY   DISHARMONY   SECTION 153 IPC  

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