Supreme Court: Conviction Cannot be Solely Based on Evidence of Hand-Writing Expert - (15 Jan 2020)
CRIMINAL
Supreme Court has reiterated that without an independent and reliable corroboration, the opinion of the handwriting experts cannot be relied upon to base a conviction. The Court stated that the evidence of hand-writing experts is only a corroborative piece of evidence to corroborate the evidence of other prosecution witnesses.
Tags : SUPREME COURT EVIDENCE HAND- WRITING
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