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SC: When Conviction by Lower Court Was Not Granted, High Court Cannot Can’t Convict Accused - (19 Jul 2019)

CRIMINAL

Supreme Court has noted that when the trial court conviction under Section 498A of Indian Penal Code, 1860 was not for the demand of dowry the High Court cannot convict the Accused under the same allegation without a detailed discussion and reasoning on the evidence on record.

Tags : SC   CONVICTION  

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