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Involuntary Statement Leading to Recovery has No Evidentiary Value: SC - (15 Jan 2019)

Supreme Court has observed that there is no evidentiary value to an involuntary confessional statement made under undue pressure and compulsion from the investigating officer, even when it leads to the recovery of material objects in relation to a crime.

Tags : SUPREME COURT   INVOLUNTARY STATEMENT LEADING TO RECOVERY  

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