Kerala High Court: Discretion of Appellate Court to Waive/Deposit of Minimum 20% Fine  ||  Del. HC: Article 21A of COI Not Applicable on Being Educated in a Particular School of Choice  ||  Kar. HC: Parties Can’t be Forced to Arbitration Proceed. if Not Signatory to Joint Venture Agreement  ||  Karnataka High Court: Judicial Powers Cannot be Exercised by Conciliators in Lok Adalats  ||  Mad. HC: Registering Authorities Not Empowered to Cancel Sale Deed Through Summary Proceedings  ||  Telangana High Court: Section 18 UAPA is Penal in Nature, Needs to be Proved by Prosecution  ||  Karnataka High Court: Rights of Adopted Child of Indian Parents Cannot be Left Marooned  ||  All. HC: No Authority to Additional Chief Medical Officer to File Complaint Under PCPNDT Act  ||  Kar. HC: Cannot Prosecute Second Spouse or Their Family for Bigamy Under Section 494 IPC  ||  Calcutta High Court: Person Seeking to Contest Elections is Deemed Public Interest    

All. HC: Removing Body from Murder Scene to Another Place Doesn't Come U/S 201 IPC - (29 Dec 2022)

CRIMINAL

Allahabad High Court has observed that removing dead body from the scene of the murder to another place does not come within the ambit of Section 201 IPC as the removal does not cause the disappearance of evidence of the commission of the murder.

Tags : ALLAHABAD HIGH COURT   MURDER SCENE   201 IPC   EVIDENCE  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved