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AIR 1992 SUPREME COURT 754
::1992 AIR SCW 438
Supreme Court Of India
(From : Kerala)
Hon'ble Judge(s):
Kuldip Singh,
M. Fathima Beevi
, JJ
Penal Code (45 of 1860) , S.300— Murder - Evidence - Provocation - Death in sudden fight - Whole incident a continuous sequence - Provocation cannot be held to be discontinued as accused chased deceased to some distance and then gave fatal blow - Conviction altered from S.300 to S.304, Part.I. (Para 4)
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