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SC Defines Tests to Prove Murder When Death Occurs Days after Fatal Injury - (15 Sep 2025)

CRIMINAL

SC rules that delay between injury and death don’t reduce murder charge if death is directly linked. The test is that whether death is a natural, probable, or necessary result of the injury. If death stems from injury complications, it qualifies as murder under Section 302 of IPC.

Tags : MURDER   FATAL INJURY   DEATH  

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