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SC: Civil Proc. Outcome Binding on Criminal Proc. to Extent of Making Sentence/Damages Unsustainable - (05 Apr 2024)

CIVIL

Supreme Court has observed that the outcome of a civil proceeding shall only be binding on the outcome of a criminal proceeding to the extent of holding the punishment or damages arising out of criminal proceedings as unsustainable in law.

Tags : SUPREME COURT   CIVIL PROCEEDING   CRIMINAL PROCEEDING   UNSUSTAINABLE  

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