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Ker. HC: Affidavit Explaining Delay Sufficient When Victim Appeals Against Acquittal - (23 Mar 2023)

CRIMINAL

Kerala High Court has held that a delay condonation petition is not required to be filed by a victim who prefers an appeal against acquittal even after a delay of more than 90 days. The only requirement is to file an affidavit explaining the delay.

Tags : KERALA HIGH COURT   APPEAL   ACQUITTAL   CONDONATION   DELAY  

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