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Bombay High Court: Cross-Examination Not Restricted to What Witness States in Examination-in-Chief - (20 Jan 2020)

CRIMINAL

Bombay High Court has said that in certain cases the cross-examination cannot be limited to the contents of the examination-in-chief and may go beyond examination-in-chief as the purpose of the cross-examination is to test the veracity or impeach the credit of the witnesses.

Tags : BOMBAY HIGH COURT   CROSS- EXAMINATION OF WITNESS  

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