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SC Explains Principles That Appellate Courts Should Follow While Deciding Acquittal Appeals - (15 Feb 2024)

CRIMINAL

Supreme Court has observed that if through appreciation of evidence two possible views are being made out then the Appellate Court cannot reverse the decision of acquittal by the Trial Court, merely because there exists another view that led to the conviction of the accused.

Tags : SUPREME COURT   ACQUITTAL APPEALS   TRIAL COURT  

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