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If Bodily Injury Caused with Lethal Weapon, Lack of Intention to Cause Murder Irrelevant - (10 Dec 2024)

CRIMINAL

SC while upholding conviction of an accused for murder, has observed that act of causing injuries with knife to vital parts is reflective of knowledge that causing such injuries is likely to cause death in the ordinary course and lacking intention to commit murder in such cases becomes irrelevant.

Tags : SUPREME COURT   LETHAL WEAPON   LACK OF INTENTION  

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