SC: Can’t Set Aside Conviction if Statement of Accused Not Used for Evidence While Cross-Examination - (24 May 2024)
CRIMINAL
SC has observed that the conviction of an accused cannot be set aside if the accused’s statement recorded under Section 313 of the Code of Criminal Procedure, 1973 is not put to use in evidence by the accused in the form of suggestion while conducting the cross-examination the prosecutrix.
Tags : SUPREME COURT CROSS-EXAMINATION S. 313 OF CRPC
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