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Kerala HC: Embargo in Section 172(3) CrPC Does Not Take Away Right to Use Previous Statements - (22 Sep 2021)

CRIMINAL

Kerala High Court has held that the embargo in Section 172(3) of the Code of Criminal Procedure, 1973 (CrPC) does not take away the right of the accused to use previous statements of witnesses to impeach their testimonies.

Tags : KERALA HIGH COURT   RIGHT TO USE PREVIOUS STATEMENTS  

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