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Order of Acquittal can’t be Interfered with on Ground that Different View is Possible: SC - (05 Dec 2018)

Supreme Court has asserted that an order of acquittal cannot be interfered with on the ground that a different view was possible on the basis of evidence available on record.

Tags : SUPREME COURT   ACQUITTAL CAN’T BE INTERFERED WITH ON GROUND THAT DIFFERENT VIEW IS POSSIBLE  

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