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Allahabad HC: Provision Of De Novo Trial Is Mandatory For Any Accused Summoned U/S 319 CrPC - (28 Apr 2022)

CRIMINAL

Allahabad High Court has observed that the provision of de novo trial is compulsory for the accused summoned under Section 319 of the Code of Criminal Procedure, 1973.

Tags : ALLAHABAD HIGH COURT   DE NOVO TRIAL   SECTION 319   CODE OF CRIMINAL PROCEDURE   1973  

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