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SC: Can Consider Death by Single Stab as Murder if Ingredients of S. 300 IPC are Fulfilled - (10 Jul 2024)

CRIMINAL

Supreme Court while upholding the conviction of an accused for murder, has held that causing the death of a person by a single stab can also be considered as murder if requirements of Section 300 of Indian Penal Code, 1860 are fulfilled.

Tags : SUPREME COURT   S. 300 OF IPC   SINGLE STAB   MURDER  

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