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SC: Omission to Frame Charge Doesn’t Disable Court from Convicting for Offence Proved by Evidence - (23 Oct 2023)

CRIMINAL

Supreme Court has held that mere omission on part of trial judge to mention Section 306 IPC with 498A would not preclude Court from convicting accused for the said offence when found proved.

Tags : SUPREME COURT   CHARGE   OMISSION  

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