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Patna High Court: Signs and Gestures Made by Dumb Witness have Evidentiary Value - (16 Sep 2019)

LAW OF EVIDENCE

Patna High Court has clarified that signs and gestures made by nods or head by a dumb witness possess evidentiary value. The Court also noted that Section 109 of the Indian Evidence Act, 1872 provides that a dumb witness may be a competent witness and it prescribes the manner for recording such person’s testimony.

Tags : PATNA HIGH COURT   DUMB WITNESS  

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