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Sudden Fight

Case Briefs High Courts

Bom HC | Climbing down 5 floors is sufficient time to pacify and cool down: “Sudden fight” in Exception 4 of Section 300 IPC explained

Bombay High Court: The Division Bench of A.S. Oka and A.S. Gadkari, JJ. dismissed an appeal filed against the judgment of trial court

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Published on February 8, 2019February 12, 2019By Bhumika Indulia

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Case Briefs Supreme Court

Number of wounds caused by the accused is not a decisive factor to attract the Exception 4 under Section 300 IPC

Supreme Court: Explaining the Exception 4 under Section 300 IPC that provides for ‘death caused in a sudden fight’, the bench of

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Published on April 10, 2017April 15, 2017By Prachi Bhardwaj

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