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Supreme Court: Failure to Prove Specific Overt Acts of Each Unlawful Assembly Member Not Fatal - (13 Mar 2026)

CRIMINAL

SC upheld the murder conviction and life sentences of four accused, holding that the absence of specific eyewitness evidence of who fired the fatal shot does not weaken the prosecution’s case when the accused were members of an unlawful assembly sharing a common object under Section 149 IPC.

Tags : UNLAWFUL ASSEMBLY   FATAL   PROSECUTION  

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