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Pat. HC: Division Bench Must Hear Together Criminal Appeals Arising From Same Judgment - (26 Nov 2024)

CRIMINAL

Pat. HC has observed that in case the criminal appeals arising out of the same Trial Court judgment carrying a sentence of more than ten years are preferred before a Division Bench, the criminal appeals arising of the same judgment with lesser sentence would also be heard by the Division Bench.

Tags : PATNA HIGH COURT   CRIMINAL APPEALS   DIVISION BENCH  

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