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SC: In Acquittal Appeal, HC to Record Clear Finding While Reversing Judgement - (20 Sep 2024)

CRIMINAL

Supreme Court has observed that it is not permissible for the Appellate Courts to reverse a well reasoned judgement given by the Trial Court and if they do so a clear finding ought to be recorded by the Appellate Court while reversing it.

Tags : HIGH COURT   TRIAL COURT   ACQUITTAL  

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