Welcome back to Caseon!
Log in today and discover expertly curated legal audios and how our AI-powered, tailor-made responses can empower you to navigate the complexities of your case.
Stay ahead of the curve—don’t miss out on the insights that could transform your legal practice!
The convict/accused/appellant herein, becomes aggrieved therefrom, hence, through, casting the extant appeal before this Court, he has strived to be get reversal (s) of the a fore made conviction, and,
...the a fore consequent therewith sentence(s) hence imposed, upon him, under the a fore verdict.
Legal Notes
Add a Note....