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SC: Non-Explanation by Accused Statement Cannot be Used as Link to Complete Chain of Circumstances - (03 Mar 2021)

CRIMINAL

Supreme Court has observed that false explanation or non-explanation of the accused to the questions posed by the court under Section 313 of the Code of Criminal Procedure, 1973 cannot be used as a link to complete the chain.

Tags : SUPREME COURT   NON-EXPLANATION BY ACCUSED  

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