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Kerala HC: Trial Judges Do Not Have Discretion to Prune or Reject List of Witnesses - (20 Jan 2021)

CRIMINAL

Kerala High Court has observed that the trial Judges do not have absolute discretion to prune or reject the list of witnesses submitted by the accused. The Court has further observed that the trial Court is empowered to interfere with only when the Court is convinced that the application seeking issuance of summons is submitted for the purpose of vexation or delay or for defeating the ends of justice.

Tags : KERALA HIGH COURT   LIST OF WITNESSES  

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