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Allahabad HC: S.372 CrPC Proviso Providing Substantive Right of Appeal Isn't Retrospective in Nature - (17 Aug 2022)

CRIMINAL

Allahabad High Court has held that the amendments made in Section 372 Code of Criminal Procedure (CrPC) by adding a proviso in the year 2009, creating a substantive right of appeal for the 'victim' is not retrospective in nature.

Tags : ALLAHABAD HIGH COURT   SUBSTANTIVE RIGHT   APPEAL   RETROSPECTIVE  

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