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Raj. HC: Offences Under Section 420 and 405 of IPC Cannot be Invoked Together - (10 Sep 2024)

CRIMINAL

Rajasthan High Court while hearing the petition of an individual charged under Section 420 and 405 of Indian Penal Code, 1860, has reiterated that these two sections are antithetical to each other and cannot be invoked together against an accused person.

Tags : RAJASTHAN HIGH COURT   S. 420 IPC   S. 405 IPC  

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