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All HC:Administering of Oath to Deceased Before Recording Dying Declaration Doesn't Render it Invalid - (31 May 2019)

LAW OF EVIDENCE

Allahabad High Court has held that the mere fact that in the dying declaration, a sort of oath has been administered to the deceased before recording the same, would not make the credibility of the dying declaration doubtful and would not nullify the same.

Tags : DYING DECLARATION  

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