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Supreme Court: Prosecutor Cannot Neglect Duty to Court in Pursuit of Securing Conviction - (02 Dec 2025)

CRIMINAL

Supreme Court, while overturning the murder convictions of three individuals, emphasized that public prosecutors must act independently and assist the court, rather than merely seeking convictions at all costs, highlighting the need for impartiality and adherence to duty in criminal proceedings.

Tags : PROSECUTOR   DUTY   CONVICTION  

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