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Kerala HC: Person Arraigned as Accused Can Only be Witness Against Other Accused - (31 Aug 2021)

CRIMINAL

Kerala High Court has held that a person arraigned as an accused can only be examined as a witness against the other accused in a trial relating to the same offence when the witness has been made an approver after granting pardon under Sections 306 or 307 of the Code of Criminal Procedure, 1973.

Tags : KERALA HIGH COURT   PERSON ARRAIGNED AS ACCUSED  

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