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Supreme Court: Trial Court Can Add or Alter Charges at Any Time, Even After Reserving Judgment - (22 Jan 2020)

CRIMINAL

Supreme Court has observed that a Trial Court can exercise its powers of altering or adding charges under Section 216 of the Code of Criminal Procedure, 1973 even after the completion of evidence, arguments and reserving of the judgment.

Tags : SUPREME COURT   POWER TO ALTER   ADD CHARGES  

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