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Chh. HC: For Conviction u/s 364A IPC, Abduction with Demand for Ransom and Life Threat is Required - (03 Jul 2024)

CRIMINAL

Chhattisgarh High Court has held that no conviction can be made out under Section 364A of IPC unless it is proved by the prosecution that abduction was coupled with ransom demand and life threat.

Tags : CHHATTISGARH HIGH COURT   S. 364A OF IPC   RANSOM  

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