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Supreme Court: High Court Cannot Overturn Acquittal Solely Due to a Different Possible View - (27 Jul 2026)

CRIMINAL

SC ruled that a High Court cannot reverse a trial court's acquittal merely by adopting a different interpretation of the evidence. It set aside the Himachal Pradesh High Court's murder conviction, holding that no perversity was shown in the trial court's findings before overturning the acquittal.

Tags : ACQUITTAL; EVIDENCE; MURDER  

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