'Right to Fair Trial' by Y Srinivasa Rao Judge PDF
INTRODUCTORY:-
A trial primarily aimed at ascertaining truth has to be fair to all concerned which includes the accused, the victims and society at large. Each person has a right to be dealt with fairly in a criminal trial.
Denial of a fair trial is as much injustice to the accused as it is to the victim and society. An accused has a right to fair trial.
Under our Constitution.....Read in the box below
'Concept of Fair Trial' by Y Srinivasa Rao Judge by latest laws team on Scribd
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