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Chhattisgarh High Court: Revision Against Acquittal by Victim not Valid - (03 Oct 2019)

CRIMINAL

Chhattisgarh High Court has clarified that a revision petition cannot be entertained where an appeal lies and has held that revision against acquittal order filed by a victim is not maintainable.

Tags : CHHATTISGARH HIGH COURT   ACQUITTAL  

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