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Allahabad HC: Concurrent Sentences is Basic Rule Where Accused is Convicted for 2 or More Offences - (20 Apr 2022)

CRIMINAL

Allahabad High Court has observed that if the accused is convicted for two or more different offences, arising out of one and the same transaction, the basic rule is that the sentences must be directed to run concurrently.

Tags : ALLAHABAD HIGH COURT   CONVICTED   CONCURRENTLY  

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