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J&K HC: Omission to Record Statement of Accused Not Fatal to Validity of Trial - (21 Jul 2021)

CIVIL

Jammu & Kashmir High Court has held that in the absence of any prejudice to the accused or demonstrated failure of justice, omission to record his statement under Section 242 of the Code of Criminal Procedure, 1973 [J&K] cannot be held to be fatal to the validity of the trial.

Tags : JAMMU AND KASHMIR HIGH COURT   OMISSION TO RECORD STATEMENT OF ACCUSED  

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