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SC: Confession of Co-accused Inadmissible Against Another Accused if They Were Tried Separately - (02 Apr 2020)

LAW OF EVIDENCE

Supreme Court has held that under Section 15 of the Terrorist and Disruptive Activities (Prevention) Act, 1987 if for any reason, a joint trial is not held, the confession of a co-Accused cannot be held to be admissible in evidence against another Accused who would face trial at a later point of time in the same case.

Tags : SUPREME COURT   CONFESSION OF CO-ACCUSED  

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