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Allahabad HC: Testimony of Interested Witness Should be Taken After Careful Scrutiny - (11 Mar 2021)

CRIMINAL

Allahabad High Court has held that the testimony of an interested witness, though admissible, should be accepted by the Court after a careful scrutiny and corroboration with other materials placed on record.

Tags : ALLAHABAD HIGH COURT   TESTIMONY OF INTERESTED WITNESS  

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