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CRIMINAL - Mere Disclosure of Names by Witness During Trial Not Enough to Add Person as Additional Accused: SC - (14 Mar 2019)

CRIMINAL

Supreme Court has observed that mere disclosure of names of some persons by witnesses during trial cannot be said to be strong and cogent evidence to summon them under Section 319 of the Criminal Procedure Code.

Tags : SUPREME COURT   SECTION 319 OF THE CRIMINAL PROCEDURE CODE   WITNESS  

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