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Chhattisgarh High Court: Evidence of Child Witness if Found Competent Could be Basis of Conviction - (02 Sep 2019)

LAW OF EVIDENCE

Chhattisgarh High Court has ruled that testimony of a child witness can be the sole basis for conviction in a criminal trial. The Court observed that a child in the innocent purity of its mind was more likely to come forth with version which is unbiased, unsoiled, natural and forthright.

Tags : CHHATTISGARH HIGH COURT   CHILD WITNESS  

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