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Ker. HC: Limitation Act Doesn’t Stipulate Time for Victim to File Appeal U/S 372 CrPC - (13 Oct 2023)

CRIMINAL

Kerala High Court while relying on judgment in Sobhanakumari K. vs. Santhosh (MANU/KE/2167/2017), has held that here is no time period stipulated under the Limitation Act to file an appeal by a victim under the proviso to Section 372 of CrPC.

Tags : KERALA HIGH COURT   LIMITATION ACT   APPEAL   CONVICTION  

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