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SC: In a Case of Gang Rape Act by One is Enough to Render All in the Gang for Punishment - (05 May 2025)

CRIMINAL

Supreme Court has observed that it is very clear that in a case of gang rape under Section 376(2)(g) of the Indian Penal Code, 1860, an act by one is enough to render all in the gang for punishment as long as they have acted in furtherance of the common intention.

Tags : SUPREME COURT   GANG RAPE   COMMON INTENTION  

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