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Allahabad HC: Mere Presence or FIR Nomination is Insufficient for Conviction under Section 149 IPC - (24 Aug 2026)

CRIMINAL

Allahabad HC acquitted two accused, noting that mere mention in the FIR was insufficient for conviction under Section 149 IPC. The prosecution failed to establish their involvement in an unlawful assembly, common object, or any specific role in the offence.

Tags : FIR NOMINATION; CONVICTION; UNLAWFUL ASSEMBLY  

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