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SC Says ‘Speedy Trial is Accused’s Fundamental Right’, Suggests Time Frame For Trial Procedure - (14 Mar 2017)

Supreme Court, while holding that speedy trial in criminal cases is part of fundamental rights of an accused, has suggested a time-frame for lower courts to decide a case to ensure that accused do not languish in jail due to prolonged proceedings.

Tags : SUPREME COURT   SPEEDY TRIAL  

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