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Kerala HC: Failure to Mark Omissions from Witness’ Previous Statements - (14 Dec 2021)

CRIMINAL

Kerala High Court has ruled that failure to mark omissions from a witness' previous statements during their cross-examination is not always a valid ground to recall them in Protection of Children from Sexual Offences (POCSO) Act, 2012 cases.

Tags : KERALA HIGH COURT   OMISSIONS FROM WITNESS’ PREVIOUS STATEMENTS  

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