A Delhi Court has convicted an individual for attempting culpable homicide after stabbing the victim. Additional Sessions Judge Sunil Gupta of the Saket Court delivered the Judgement in the case where the accused had been charged under Section 307 of the Indian Penal Code by the Mehrauli Police. The charges stemmed from an incident on November 20, 2023, where the accused allegedly injured the victim with a foldable knife.
The attacker was provoked by an unjustified slap, the court found that he had exceeded his right to self-defence. The court noted that while the law permits individuals to use force in self-defence against imminent unlawful aggression, it does not authorize excessive harm beyond what is necessary.
Source PTI
Picture Source :