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Allahabad HC: S.34 IPC Applies if Co-Accused Shares a ‘Functional Relationship’ with Offence - (21 Aug 2026)

CRIMINAL

Allahabad High Court held that Section 34 IPC applies only when a co-accused’s participation has a functional link with the offence. Mere participation in the same incident does not make every accused liable for each offence committed during it.

Tags : CO- ACCUSED; FUNCTIONAL RELATIONSHIP; OFFENCE  

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