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Eyewitness Account Outweighs Motive in Settling a Criminal Case: Hyderabad High Court - (18 Jun 2018)

Hyderabad High Court has held that in an incident of attack, absence of motive may not be fatal to the case of the prosecution if it is proved beyond reasonable doubt on the basis of direct evidence.

Tags : HYDERABAD HIGH COURT   EYEWITNESS  

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