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Supreme Court: S. 394 IPC Conviction Requires Proof of Robbery or Attempted Robbery - (09 Oct 2026)

CRIMINAL

Supreme Court held that a conviction under Section 394 of the Indian Penal Code (IPC) or Section 309(6) of the Bharatiya Nyaya Sanhita (BNS) requires proof that robbery or an attempt to commit robbery actually occurred

Tags : ROBBERY; PROOF; CONVICTION  

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