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Delhi High Court: No Legal Bar to Base Conviction upon Corroborated Testimonies of Hostile Witnesses - (26 Nov 2019)

CRIMINAL

Delhi High Court has reiterated that evidence of a hostile witness if corroborated by other material evidence may form the basis of conviction of an Accused. The Court further observed that it is well settled that such portion of the evidence of a hostile witness can be relied upon which is trustworthy and not as if the entire evidence of such a witness is to be negated completely.

Tags : DELHI HIGH COURT   HOSTILE WITNESSES  

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