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SC: Statement u/s 161 CrPC Inadmissible in Evidence and Cannot be Relied Upon for Conviction - (03 Mar 2020)

CRIMINAL

Supreme Court has reiterated that a Statement recorded under Section 161 of the Code of Criminal Procedure, 1973 is inadmissible in evidence and cannot be relied upon or used to convict the accused, but can be used only to prove the contradictions and/or omissions.

Tags : SUPREME COURT   EVIDENCE TO UPHOLD CONVICTION  

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