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SC: HCs Must Ensure S. 313 CrPC (S.351 BNSS) Compliance at Earliest To Avoid Acquittals - (23 Apr 2025)

CRIMINAL

Supreme Court, while upholding the acquittal of an accused, has observed that High Courts must be proactive while checking compliance with Section 313 of Cr.PC (Section 351 of BNSS) at the inception of criminal appeals and remand the matter to the trial court in case of lapses, to avoid acquittals.

Tags : SUPREME COURT   SECTION 313 CRPC   SECTION 351 BNSS   ACQUITTAL  

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