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Calcutta HC: Testimony of Sole Eyewitness Cannot be Ignored on Unreliability - (03 Feb 2022)

LAW OF EVIDENCE

Calcutta High Court has held that the testimony of a sole eyewitness with respect to an accused cannot be ignored solely because her evidence with respect to the other co-accused persons has been found to be unreliable.

Tags : CALCUTTA HIGH COURT   TESTIMONY OF SOLE EYEWITNESS  

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