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Delhi HC: Private Doctors Submitting Sketchy Medical Reports Guilty of Fabricating False Evidence - (06 Apr 2021)

LAW OF EVIDENCE

Delhi High Court has observed that any sketchy, wishy-washy medical documents from any random private doctor having ambiguous and incomplete documentation in illegible handwriting will not be entertained by the Court and in the event of submitting such sketchy medical reports, must be guilty of an offence under section 192 of the Indian Penal Code, 1860 providing for "fabricating false evidence".

Tags : DELHI HIGH COURT   SKETCHY MEDICAL REPORTS  

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