Karnataka HC : Sentences can be Made Concurrent Only if Offences Arise Out of Single Transaction - (30 Mar 2021)
CRIMINAL
Karnataka High Court has held that only substantive sentences can be made as concurrent if it is of a single transaction. If the transaction is different, the said concession cannot be given to the accused. In case of default sentences, there cannot be an order of concurrent sentences.
Tags : KARNATAKA HIGH COURT SENTENCES
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