Retrial Legitimacy and Evidentiary Review under the African Charter:  A Doctrinal Critique of Rule 78 and Article 28(3) 

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Authored By: Daniel Lemma Bule Hora University Abstract  This article critically examines the legitimacy of retrials under the African human […]

Retrial Legitimacy and Evidentiary Review under the African Charter:  A Doctrinal Critique of Rule 78 and Article 28(3)  Read More »