Calcutta HC Reduces Man's Sentence, Holding Bamboo Stick or Rod Not A Weapon Likely To Cause Death - (05 Mar 2026)
CRIMINAL
Calcutta High Court held that although a fracture constitutes “grievous hurt” under the IPC, assault with a bamboo stick or rod does not automatically amount to use of a dangerous weapon under Section 326. The Court altered the conviction of six persons to Section 325 IPC and reduced their sentence.
Tags : BAMBOO STICK SENTENCE ROD
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