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Allahabad HC: Co-Accused Cannot be Convicted if Main Accused Acquitted After Examination - (31 Mar 2022)

CRIMINAL

Allahabad High Court has held that in view of the testimony of witnesses if one accused is acquitted, no criminal proceeding can be sustained against co-accused with the same allegation on the same set of witnesses.

Tags : ALLAHABAD HIGH COURT   TESTIMONY OF WITNESSES   CRIMINAL PROCEEDING  

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