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Supreme Court: Cheating and Criminal Breach of Trust Cannot Be Based on Identical Allegations - (26 Sep 2025)

CRIMINAL

Supreme Court held that the offences of cheating and criminal breach of trust cannot coexist based on the same allegations. Cheating involves dishonest intention from the outset, while criminal breach of trust arises when property lawfully entrusted is later misused or misappropriated.

Tags : CHEATING   CRIMINAL BREACH OF TRUST   ALLEGATIONS  

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