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Kerala High Court: Power to Add Charges Remains With Court, Can’t be Done at Behest of Parties - (16 May 2024)

CRIMINAL

Ker. HC has held that request for addition of the charge under Section 370 Indian Penal Code, 1860 (IPC), as it stood prior to 2013, cannot be made at instance of prosecution. An addition of charge has to be done by Court based upon its own satisfaction and not at the behest of parties to the trial.

Tags : KERALA HIGH COURT   S. 370 OF IPC   ADDITION OF CHARGE  

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