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SC: HC Can’t Reverse Spl. Court Findings on Sanction’s Validity Except in Case of Failure of Justice - (04 Aug 2023)

CRIMINAL

Supreme Court has held that no finding, sentence or order passed by the Special Judge under Prevention of Corruption Act shall be reversed or altered by a Court in appeal, confirmation or revision unless in the opinion of the Court, a failure of justice has in fact been occasioned thereby.

Tags : SUPREME COURT   SPECIAL COURT   SANCTION  

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