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SC: Company Suffering Loss due to Acts of Accused Can File Appeal under Section 372 of CrPC - (15 Jul 2025)

CRIMINAL

Supreme Court has observed that a company suffering loss due to the acts of an accused can file an appeal as a ‘victim’ under Section 372 of CrPC. The Court further reiterated that the victim need not necessarily be a complainant/informant for filing the appeal.

Tags : SUPREME COURT   SECTION 372   SUFFERING LOSS  

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