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Calcutta HC: Accused Shall be Given Opportunity to Explain Circumstances Appearing Against Him - (17 May 2022)

CRIMINAL

Calcutta High Court has observed that while examining an accused under Section 313 of the Code of Criminal Procedure, 1973 (CrPC), the prosecution is under a compulsory obligation to give the accused an opportunity to personally explain any circumstances appearing in the evidence against him.

Tags : CALCUTTA HIGH COURT   SECTION 313   CODE OF CRIMINAL PROCEDURE   1973   PROSECUTION  

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