Prosecution case cannot be negated only on the ground that it was a case of group rivalry
Supreme Court: Stating that group rivalry is double edged sword, the Bench of Dr. A.K. Sikri and Ashok Bhushan, JJ held that
section 386 CrPC
“Retrial” can be ordered only when the omission or irregularity has occasioned in failure of justice
Supreme Court: Clearing the air over the power of the Courts to order “retrial”, the Court said that though the word “retrial”