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SC: Failure of Accused to Discharge Burden Not Relevant in Case Governed by Circumstantial Evidence - (16 Sep 2021)

LAW OF EVIDENCE

Supreme Court has observed that the failure of accused to discharge burden under Section 106 of the Evidence Act, 1872 is not relevant in a case governed by circumstantial evidence if the prosecution is unable to establish a chain of circumstance.

Tags : SUPREME COURT   FAILURE OF ACCUSED TO DISCHARGE BURDEN  

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