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SC: If Acquittal is Reversed, Appellate Court Should Hear Accused Separately for Quantum of Sentence - (21 Apr 2023)

CRIMINAL

Supreme Court has observed that when appellate court reverses the order of acquittal passed by trail court, appellate court was obliged under law to hear them separately on quantum of sentence in accordance with mandate of Section 235(2) of CrPC before pronouncing any sentence against them.

Tags : SUPREME COURT   ACQUITTAL   QUANTUM OF SENTENCE  

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