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SC: Legal Heirs of Deceased Convicted under Section 138 of NI Act Can Challenge Conviction - (24 Sep 2019)

CRIMINAL

Supreme Court has held that legal heirs of a deceased convicted under Section 138 of Negotiable Instrument Act (NI Act) have right to challenge the conviction of deceased only to show that he was not guilty of any offence.

Tags : SUPREME COURT   NEGOTIABLE INSTRUMENT ACT  

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