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Patna HC: No Provision Providing for Right to Appeal by Victim Seeking Enhancement of Sentence - (31 Aug 2021)

CRIMINAL

Patna High Court has observed that there is no provision under the Code of Criminal Procedure, 1973 which provides for a right to appeal by the 'victim' seeking enhancement of sentence awarded to accused on the ground that an inadequate sentence of order has been passed.

Tags : PATNA HIGH COURT   RIGHT TO APPEAL BY VICTIM  

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