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SC: High Court Not Permitted to Interfere With Acquittal Unless Trial Court’s View Perverse - (03 Apr 2024)

CRIMINAL

Supreme Court has held that in any case, even if two views are possible and the trial Judge found the other view to be more probable, an interference would not have been warranted by the High Court, unless the view taken by the learned trial Judge was a perverse or impossible view.

Tags : SUPREME COURT   INTERFERENCE   HIGH COURT  

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