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SC: Principles of Natural Justice to be Read into While Dealing with Remission Cases - (04 Sep 2024)

CRIMINAL

Supreme Court has remarked that while deciding cases of grant of remission to convict, principles of natural justice will have to read into Section 432(3) of the Code of Criminal Procedure, 1973. It cannot be that on every default remission will be cancelled.

Tags : SUPREME COURT   NATURAL JUSTICE   REMISSION CASES  

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