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SC: Sentence Can be Suspended U/S 389 CrPC Only if Convict Has Fair Chances of Acquittal - (04 May 2023)

CRIMINAL

Supreme Court has held that in order to suspend sentence under Section 389 of CrPC only if Court can arrive at a prima facie satisfaction that the conviction may not be sustainable and convict stands for fair chances of acquittal.

Tags : SUPREME COURT   CRPC   SENTENCE   ACQUITTAL  

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