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SC: Not Necessary to Establish Guilt Beyond Reasonable Doubt to Summon Additional Accused - (08 May 2025)

CRIMINAL

Supreme Court has held that it is not necessary to establish guilt beyond a reasonable doubt in order to summon an additional accused under Section 319 of Cr.P.C. Court can summon a person even if there is prima facie evidence indicating their involvement in the offence.

Tags : SUPREME COURT   SECTION 319   ADDITIONAL ACCUSED  

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