criminal appeal, acquittal, evidence evaluation, presumption of innocence, criminal law

0 19 Mar, 2021
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The State of Kerala Vs. Mahesh

Supreme Court Of India Criminal Appeal /343/2021

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Case Background

● This appeal is submitted to the Supreme Court pursuant to Section 439 of the CrPC, contesting the Kerala High Court's decision to grant bail to the respondent, who is charged ...

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