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SC: Failure of Accused to Explain Can be Held as Additional Link to Complete Chain of Circumstance - (12 Aug 2021)

CRIMINAL

Supreme Court has observed that the failure of the accused to explain can only be held as an additional link to complete the chain of circumstance. The Court has observed that if the other circumstances in the chain are not established, such failure to explain cannot be the sole basis to convict the accused.

Tags : SUPREME COURT   ADDITIONAL LINK TO COMPLETE CHAIN OF CIRCUMSTANCE  

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