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Rajasthan HC: Prosecution Not Required to Seek Corroboration Where Ocular Testimony is Convincing - (21 Apr 2022)

CRIMINAL

Rajasthan High Court has held that it is a well settled principle of criminal jurisprudence that in a case of murder, where ocular testimony is credible, there is no requirement for the prosecution to seek corroboration in the form of motive and recovery.

Tags :   RAJASTHAN HIGH COURT  CRIMINAL JURISPRUDENCE  OCULAR TESTIMONY  CORROBORATION

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