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All. HC: S. 106 IEA Not Attracted Unless Initial Burden of Establishing Guilt of Accused Discharged - (30 May 2023)

LAW OF EVIDENCE

Allahabad High Court has observed that Section 106 of the Indian Evidence Act (IEA) cannot be attracted in a case unless prosecution prima facie discharges initial burden of establishing guilt of accused.

Tags :   ALLAHABAD HIGH COURT  SECTION 106 OF THE INDIAN EVIDENCE ACT

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