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Kerala High Court: Cognizance to be Taken at Time of Rendering Judgment/ Final Order - (25 Jun 2019)

CRIMINAL

Kerala High Court has observed that legitimate stage when the Court could take cognizance of offence of perjury invoking Section 344 of Code of Criminal Procedure, 1973 is the time of Court rendering the judgment or final call terminating the proceeding before it.

Tags : KERALA HIGH COURT   COGNIZANCE  

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