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SC: Period Undergone By a Convict While In Detention as Under Trial Could Be Set Off - (09 Nov 2017)

Supreme Court has held that period already undergone by a convict while he was in detention, as under-trial and as convict, could be treated as jail sentence once awarded to him and its benefit by way of set off could be given to him under Section 428 of Code of Criminal Procedure (Cr.PC).

Tags : SUPREME COURT   CODE OF CRIMINAL PROCEDURE  

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