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Allahabad High Court: ‘Acquittal Obtained by Fraud is No Acquittal’ - (15 Mar 2017)

Allahabad High Court has held that when an acquittal was obtained by playing fraud upon Court, it is no acquittal in eyes of law, and in such a case bar of Section 362 CrPC would not come into play.

Tags : ALLAHABAD HIGH COURT   ACQUITTAL  

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