Cr P C (CrPC) – Section 374(2) – Appeal against conviction – Appeal was already admitted – No ground to dismiss an appeal against conviction, which was already admitted for final hearing, for non-prosecution without adverting to merits. July 17, 2022 sclaw This content is restricted to site members. If you are an existing user, please log in. New users may register below.Existing Users Log InUsername or EmailPassword Remember Me Forgot password? Click here to resetNew User? Click here to register Related Posts Cr P C Initiating frivolous criminal actions against large corporations, would give rise to adverse economic consequences for the country in the long run. Therefore, the Regulator must be cautious in initiating such an action and carefully weigh each factor. August 14, 2022 sclaw Cr P C Criminal Procedure Code, 1973 (CrPC) – Section 311 – Power to summon – In terms of Section 311 of the CrPC, to summon and examine or recall and re-examine any material witness at any stage and the closing of prosecution evidence is not an absolute bar. August 14, 2022 sclaw
