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Allahabad HC: Appellate Court Shouldn't Give Fresh Reasoning If Reasoning of Lower Court is Just - (05 Aug 2022)

CRIMINAL

Allahabad High Court has held that in acquittal appeals, the appellate Court is not required to rewrite the judgment or to give fresh reasoning when the reasons assigned by the Court below are found to be just and proper.

Tags : ALLAHABAD HIGH COURT   FRESH REASONING   LOWER COURT  

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