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Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence - (03 Sep 2026)

CRIMINAL

Delhi High Court held that a victim can appeal an acquittal or conviction for a lesser offence under Section 372 CrPC without seeking leave to appeal, unlike the State or a complainant challenging an acquittal.

Tags : VICTIM; OFFENCE; ACQUITTAL  

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