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Bombay HC: Conviction in Non-Compoundable Case Can't Be Set Aside by HC - (07 Jan 2021)

CRIMINAL

Bombay High Court has held that the High Court while exercising the inherent powers under Section 482 of the Code of Criminal Procedure, 1973 cannot set aside the order of conviction of accused in a non-compoundable case merely on the ground that the accused and complainant had arrived at a compromise at a post conviction stage.

Tags : BOMBAY HIGH COURT   CONVICTION IN NON-COMPOUNDABLE CASE  

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