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SC Acquits Jeweler Who Possessed Stolen Gold Bars without Having Knowledge of it being Stolen - (27 Feb 2025)

CRIMINAL

Supreme Court has acquitted a jeweler convicted for receiving stolen gold bars and observed that merely possessing a stolen property without the knowledge that it was stolen, would not justify conviction under Section 411 of the Indian Penal Code, 1860.

Tags : SUPREME COURT   STOLEN GOLD BAR   INDIAN PENAL CODE  

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