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Karnataka High Court: Accused can’t be Morally Convicted by Trial Court in Absence of Legal Proof - (17 Apr 2024)

CRIMINAL

Karnataka High Court while setting aside the conviction of life sentence imposed on accused, has observed that since the prosecution failed to establish its case beyond a reasonable doubt, it appears that the trial court has morally convicted the accused in the absence of legal proof.

Tags : KARNATAKA HIGH COURT   TRIAL COURT   LEGAL PROOF  

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