AIROnline 2019 SC 1262

Supreme Court Of India

Hon'ble Judge(s): Indu Malhotra, R. Subhash Reddy , JJ

Criminal P.C. (2 of 1974) , S.374— Appeal against conviction - Challenge as to directions by High Court - High Court while hearing early hearing application filed by accused directed that conviction order passed by Trial Court shall not affect future prospects of accused till further orders - In view of order of conviction passed by Trial Court concerned directions could not have been passed at interim stage - Directions passed by High Court, set aside. (Para 2)