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Gauhati HC: Version of Sterling Witness to be Unassailable in Criminal Appeal - (07 Feb 2022)

CRIMINAL

Gauhati High Court held that the version of sterling witness is of very high quality and calibre and therefore, requires it should be unassailable while hearing a criminal appeal against the conviction of the appellant by the Special Court under section 4 of the Protection of Children from Sexual Offences Act, 2012.

Tags : GAUHATI HIGH COURT   VERSION OF STERLING WITNESS  

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