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SC: Right to Prefer an Appeal is Not Only an Accused’s Statutory Right but Also a Constitutional Righ - (10 Jun 2025)

CRIMINAL

Supreme Court has observed that the right to prefer an appeal is not only a statutory right but also a constitutional right in the case of an accused. This is because an accused has a right to not only challenge a judgment on its merits but also on the procedural aspects of the trial.

Tags : SUPREME COURT   STATUTORY RIGHT   CONSTITUTIONAL RIGHT  

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