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SC: Victim’s Appeal Under Section 372 of CrPC Can Be Continued by Legal Heir - (25 Aug 2025)

CRIMINAL

SC has held that legal heirs could pursue a victim’s appeal against acquittal under S.372 CrPC if the victim dies during pendency. The Court reasoned that since “victim” includes legal heirs under S. 2(wa) of CrPC, denying substitution would make the right illusory.

Tags : SUPREME COURT   SECTION 372 CRPC   LEGAL HEIR  

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