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CRIMINAL - Person Accused U/S 319 CrPC can be Tried for Offence for which All Accused are Tried Together: SC - (28 Feb 2019)

CRIMINAL

Supreme Court has observed that, though under Section 319 of Code of Criminal Procedure, a person can be added as accused not only for same offence for which accused is tried but for any offence; but that offence shall be such that in respect of which all the accused could be tried together.

Tags : SUPREME COURT   SECTION 319 CRPC  

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