SC: If Sufficient Evidence of Involvement Exists, Person Not Named in FIR can be Added as Accused - (08 Jun 2023)
CRIMINAL
Supreme Court has held that if evidence on record shows the involvement of a person in the commission of a crime, the said person can be arraigned as an accused by exercising power under Section 319 of CrPC and should face trial together with the accused already arraigned.
Tags : SUPREME COURT EVIDENCE ACCUSED FIR
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