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SC: Relevant to Examine Whether Accused is Aware of Ingredients of Offence for Which He Is Convicted - (27 Sep 2024)

CRIMINAL

SC has observed that law is well-settled that in order to judge whether a failure of justice has been occasioned, it will be relevant to examine whether the accused was aware of the basic ingredients of the offence for which he is being convicted.

Tags : SUPREME COURT   FAILURE OF JUSTICE   INGREDIENTS OF OFFENCE  

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