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Supreme Court Questions MP HC's Cryptic Reduction of Murder Conviction as 'Shocking' - (09 Oct 2026)

CRIMINAL

Supreme Court questioned the Madhya Pradesh High Court’s reduction of a wife’s murder conviction under Section 302 IPC to Section 304 Part II, calling its assessment of evidence "very cryptic" and "very casual" and noting it ignored a key witness’s testimony

Tags : CRYPTIC REDUCTION; MURDER; EVIDENCE  

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