Supreme Court Upholds Acquittal, Holds Investigating Officer Cannot Create Evidence  ||  Supreme Court: NDPS Prosecution Cannot Be Quashed Solely Over Co-Accused’s Disclosure  ||  SC: Tax Classification Depends on Goods' Form at Sale, not their End Use  ||  Delhi High Court: No Material Showing Delhi Police Compromised the 2020 Riots Probe  ||  Madras HC Suggests Mandatory Attachment of Properties Suspected to Be Proceeds of Corruption  ||  P&H High Court: Demolition After Lawyer Flagged Corruption Appears Aimed at Silencing Him  ||  Calcutta High Court: Contempt Proceedings Cannot Be Used to Challenge Orders or Attack Judges  ||  Orissa High Court: Marriage Need Not Be Preserved When the Relationship Has Substantially Eroded  ||  SC: CIRP Can Continue Despite Fraudulent Insolvency Plea That Triggered It  ||  Delhi HC: Senior Citizen May Seek Eviction of Daughter-in-Law for Ill-Treatment    

Kerala High Court: To Constitute Abetment, Intentional Aid by Abettor Must be Shown - (05 Jul 2024)

CRIMINAL

Ker. HC has held that to constitute abetment, abettor must be shown to have intentionally aided commission of crime. Mere proof that crime charged could not have been committed without interposition of the alleged abettor is not enough compliance with the requirements of Section 16 of the POCSO Act.

Tags : KERALA HIGH COURT   ABETMENT   S. 16 OF POCSO ACT   ABETTOR  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved