Delhi HC: Accused Can't Claim De Novo Trial Unless Claim Of Counsel's Ineffectiveness Is Proved - (05 May 2022)
CRIMINAL
Delhi High Court has held that an accused cannot, as a matter of right claim de novo trial, except where he is able to show and prove his claim of counsel's ineffectiveness assistance and his representation falling below an objective standard of reasonableness, to the satisfaction of the court.
Tags : DELHI HIGH COURT DE NOVO TRIAL
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