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(IPC) – Ss 147, 148, 149, 201 and 302 – Unlawful assembly – Acquittal – Role assigned to appellant was only of having pointed out the house where the victim was hiding – Mere fact that the appellant was not brave enough to conceal where the victim was hiding did not make him a part of the unlawful assembly – Appellant is entitled to a clean acquittal in the given facts – Appeal allowed.
Bysclaw
Dec 5, 2021By sclaw
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