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SC: Only When Conviction Arise Out of the Single Transaction, Concurrent Sentence Would be Merited - (02 Aug 2023)

CRIMINAL

Supreme Court while observing that only when the conviction arise out of the single transaction, concurrent sentence would be merited, has held that in cases involving several transactions, the judgment in V.K. Bansal v. State of Haryana (MANU/SC/0673/2013) cannot be relied upon.

Tags : SUPREME COURT   CONVICTION   CONCURRENT SENTENCE  

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