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CRIMINAL - Entire Testimony can't be Discarded Merely Because Part of Witness Testimony was Found False: SC - (22 Feb 2019)

CRIMINAL

Supreme Court has held that entire testimony of witnesses cannot be discarded only because, in certain aspects, part of the statement has not been believed and said that maxim "falsus in uno, falsus in omnibus" (false in one thing, false in everything) has no application in India.

Tags : SUPREME COURT   WITNESS TESTIMONY  

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