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SC: Fact not Stated by Witness u/s 161 CrPC Can’t be Sought to be Proved by Prosecution - (05 Jan 2024)

CRIMINAL

Supreme Court has held that Prosecution cannot seek to prove a fact during trial through a witness which such witness had not stated to police during investigation under section 161 CrPC. The evidence of that witness regarding the said improved fact is of no significance.

Tags : SUPREME COURT   PROSECUTION   WITNESS   INVESTIGATION  

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