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Supreme Court: Inherent Powers Cannot be Invoked to Change Sentence Imposed by HC Itself - (05 Nov 2019)

CRIMINAL

Supreme Court has observed that inherent power under Section 482 of Code of Criminal Procedure, 1973 cannot be used by the High Court to reopen or alter an order disposing of a petition decided on merits. The Court further noted that recall of judgment would amount to alteration or review of judgment which is not permissible under Section 362 of CrPC.

Tags : SUPREME COURT   INHERENT POWERS  

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