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SC: Power U/S 319 CrPC Has to be Exercised Before Pronouncement of Sentence in Case of Conviction - (06 Dec 2022)

CRIMINAL

Supreme Court Constitution Bench has held that power under Section 319 of CrPC is to be invoked and exercised before pronouncement of order of sentence where there is a judgment of conviction of accused; and in case of acquittal, power should be exercised before order of acquittal is pronounced.

Tags : SUPREME COURT   CRPC   CONSTITUTION BENCH  

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