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Kar. HC: Deflection From Terms of Compromise Will Lead to Re-Imposition of Conviction Order - (04 Mar 2024)

CRIMINAL

Karnataka High Court has held that when a person has been convicted under the Negotiable Instruments Act, 1881 and such conviction is set aside on the ground of him offering settlement then if the convict diverts from the terms of compromise it shall lead to restoration of conviction.

Tags : KARNATAKA HIGH COURT   RE-IMPOSITION   CONVICTION ORDER  

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