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Kerala HC: No Absolute Privilege for Statements Made on Oath or Otherwise in Judicial Proceedings - (14 Jan 2020)

CRIMINAL

Kerala High Court has reiterated that if a party to a judicial proceeding is prosecuted for the criminal offence of defamation in respect of a statement made in such judicial proceeding either on oath or otherwise, his criminal liability must be determined by reference to the provisions of Section 499 of the Indian Penal Code, 1860.

Tags : KERALA HIGH COURT   STATEMENTS ON OATH  

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