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All. HC: Can’t Implicate Co-Accused u/s 149 when there is No Meeting of Mind Regarding Common Object - (06 Sep 2024)

CRIMINAL

Allahabad High Court has held that when other co-accused are not present at the spot where the offence was committed and when there is no meeting of mind with regard to any common object then the various co-accused persons cannot be implicated under Section 149 IPC, 1860.

Tags : ALLAHABAD HIGH COURT   COMMON OBJECT   S. 149 OF IPC   CO-ACCUSED  

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