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SC: Can’t Upheld Conviction in Absence of Trial Court’s Records - (27 Apr 2023)

CRIMINAL

Supreme Court while setting aside Allahabad High Court’s judgment upholding conviction of a person on ground that High Court can’t decide appeal without calling for trail court’s records, has observed that conviction can’t be upheld by court in absence of trial court’s records.

Tags : SUPREME COURT   CONVICTION   TRIAL COURT’S RECORDS  

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