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Kar. HC: Denial of Chargesheet Material to Accused Results in Unfair Trial - (16 Aug 2022)

CRIMINAL

Karnataka High Court has held that a petitioner/accused would become entitled to all copies of the charge sheet material, denial of which would undoubtedly be contrary to the principle of fairness and result in an unfair trial.

Tags : KARNATAKA HIGH COURT   CHARGE SHEET MATERIAL   UNFAIR TRIAL  

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