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Witness can be Called 'Interested' Only When He Derives Benefit Seeing Accused Person Punished: SC - (29 Apr 2019)

CRIMINAL

Supreme Court has observed, while rejecting a defence contention in a criminal appeal, that the witness may be called "interested" only when he or she derives some benefit from the result of a litigation in decree in a civil case, or in seeing an accused person punished.

Tags : SUPREME COURT   WITNESS  

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