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SC: Accused Can be Summoned u/s 319 CrPC Even on Basis of Examination-In-Chief of Witness - (16 Mar 2021)

CRIMINAL

Supreme Court has observed that an accused can be summoned under Section 319 of the Code of Criminal Procedure, 1973 on the basis of even examination-in-chief of the witness and the Court need not wait till his cross-examination.

Tags : SUPREME COURT   SUMMONING OF ACCUSED  

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