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Delhi High Court Sets Aside Trial Court Order Which Misread Direction - (02 Mar 2020)

CRIMINAL

Delhi High Court has clarified that there is a difference between "addition" of charge and "alteration" of charge under Section 216 of the Code of Criminal Procedure, 1973. The Court has stated that when the High Court had, in a criminal revision Petition, directed the Trial Court to add the charge under Section 304B of the Indian Penal Code, 1860 (IPC) against the Accused, the Trial Court had erred since it "replaced" the existing charge under Section 304 Part I with Section 304B of IPC.

Tags : DELHI HIGH COURT   TRIAL COURT ORDER WHICH MISREAD DIRECTION  

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