Penal Code, 1860 - Ss 302 & 304-I - Army Act, 1950 - Section 69 - Murder - Conviction and Sentence - Alteration of - Appellant-accused contended that case will be governed by exception 4 to Section 300 of IPC as the incident was an outcome of a sudden fight and he acted in a heat of passion - Conviction of the accused for the offence punishable under Section 302 of IPC is altered to the one under Part 1 of Section 304 of IPC - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH NO.15138812Y L/NK GURSEWAK SINGH — Appellant Vs. UNION OF INDIA AND ANOTHER — Respondent ( Before : Abhay S. Oka and Sanjay Karol, JJ. ) Criminal Appeal No. 1791 of 2023 Decided on : 27-07-2023 Penal Code, 1860 (IPC) – Sections 302 and 304-I – Army Act, 1950 – […]
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