Penal Code, 1860 (IPC) - Sections 302, 307, and 326 read with Section 120B - Abkari Act, 1077 - Section 55(a), 55 (h), 55 (i) and 57(A)(1)(ii) - Deadly conspiracy of liquor poisoning by mixing noxious substances likely to endanger human life -Conspiracy is when two or more persons agree to do or cause to be done an illegal act or legal act by illegal means - Offence of criminal conspiracy is an exception to the general law, where intent alone does not constitute crime - It is the intention to commit a crime and join hands with persons having the same intention - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH SAJEEV — Appellant Vs. STATE OF KERALA — Respondent ( Before : Abhay S. Oka and Sanjay Karol, JJ. ) Criminal Appeal No. 1134 of 2011 with Criminal Appeal No. 567 of 2015 Decided on : 09-11-2023 Penal Code, 1860 (IPC) – Sections 302, 307, and 326 read with […]
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