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SC: Application u/s 391 CrPC Seeking to Adduce Additional Evidence Should be Heard Immediately - (05 Feb 2020)

CRIMINAL

Supreme Court has observed that an application filed under Section 391 of the Code of Criminal Procedure (CrPC), 1973 seeking to adduce additional evidence should be heard immediately after it is filed without waiting for the appeal to be finally heard.

Tags : SUPREME COURT   ADDITIONAL EVIDENCE  

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