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Allahabad HC: Power u/s 391 CrPC Same as Power Under Order XLI Rule 27 CPC - (31 Aug 2021)

CIVIL

Allahabad High Court has observed that power under Section of 391 of the Code of Criminal Procedure, 1973 is akin to those of Order XLI Rule 27 of the Code of Civil Procedure, 1908, holding that such powers to take additional evidence by the appellate Court must be exercised sparingly.

Tags : ALLAHABAD HIGH COURT   POWER TO TAKE ADDITIONAL EVIDENCE  

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