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SC: Appeal U/S 374 CrPC/415 BNSS is Not Maintainable Against Sessions Court's Reversal of Acquittal - (31 Jul 2026)

CRIMINAL

Supreme Court ruled that no appeal under Section 374 CrPC lies against a conviction recorded by a Sessions Court after setting aside an acquittal. It clarified that the aggrieved person must challenge such a decision by filing a revision petition before the High Court.

Tags : CONVICTION; ACQUITTAL; APPEAL  

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