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Ker. HC: Can’t Recall Child Witness to Fill Up Lacuna and Omission in Evidence of Accused - (24 May 2024)

CRIMINAL

Kerala High Court has held that as per the Protection of Children from Sexual Offences Act, 2012 accused cannot recall a child witness for cross-examination in order to fill the lacuna in evidence or to fill up the omission at the instance of the counsel for the accused.

Tags : KERALA HIGH COURT   CHILD WITNESS   OMISSION IN EVIDENCE  

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