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CRIMINAL - Mere Contradictions in Witness' Statements Insufficient to Attract Perjury: Bombay HC - (20 Feb 2019)

CRIMINAL

Bombay High Court has recently held that mere contractions in statement of witness cannot be sole ground for conviction for perjury and objectionable statements have to be perused as a whole to determine if the false statement was given willfully and knowingly.

Tags : BOMBAY HIGH COURT   PERJURY  

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