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Supreme Court: Court Cannot Ignore Investigative Deficiencies Which Goes to Root of Matter - (23 Aug 2018)

Supreme Court, while observing that every acquittal in a criminal case has to be taken with some seriousness by the investigating and prosecuting authorities, has said that court cannot turn a blind eye towards the investigative deficiencies which goes to the root of the matter.

Tags : SUPREME COURT   CRIMINAL  

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