(IPC) – Ss 302 r/w 34 – Murder by pouring kerosene oil – Merely because the accused might have tried to extinguish the fire will not take the case out of the clutches of clause fourthly of Section 300 of the IPC.
SUPREME COURT OF INDIA DIVISION BENCH NAGABHUSHAN — Appellant Vs. THE STATE OF KARNATAKA — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and M.R. Shah, JJ. ) Criminal Appeal…