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HP HC: Make Judicious Use of Provision for Additional Evidence U/S 391 CrPC - (13 Apr 2023)

CRIMINAL

Himachal Pradesh High Court while observing that powers under Section 391 CrPC must be judiciously exercised, has held that allowing additional evidence should not amount to re-trial of case or altering of the charges.

Tags : HIMACHAL PRADESH HIGH COURT   ADDITIONAL EVIDENCE   CRPC   JUDICIOUS USE  

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