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Ker. HC: Power Under Section 216 of CrPC Can be Exercised by the Court at Any Time Before Judgement - (12 Jun 2024)

CRIMINAL

Kerala High Court has observed that alteration of charge is the vested power of the court given under Section 216 of Code of Criminal Procedure, 1973 and the same is within the domain of the Court and can be exercised at any time before judgment is pronounced.

Tags : KERALA HIGH COURT   ALTERATION OF CHARGE   S. 216 OF CRPC  

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