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Meghalaya High Court: Trial Court Should Adopt Procedure Understandable by Illiterate Person - (11 Mar 2024)

CRIMINAL

Meghalaya High Court has observed that the trial court while performing its duty under Section 313 of the Code of Criminal Procedure, 1973, should adopt procedures that are understandable by an illiterate person.

Tags : MEGHALAYA HIGH COURT   SECTION 313 OF CRPC   ILLITERATE PERSON  

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