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Karnataka HC Directs State to Correct Practice of Giving Opinion for Filing Appeals Against Acquittal - (22 Jun 2021)

CRIMINAL

Karnataka High Court has directed the state government to correct the practise followed by the prosecution department of commencing the work of giving opinion for filing appeals against acquittals in cases registered under the Schedule Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 only after receiving certified copies of the order and other documents.

Tags : KARNATAKA HIGH COURT   PRACTICE OF GIVING OPINION FOR FILING APPEALS AGAINST ACQUITTALS  

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