Allahabad HC: Weapon's Discovery on Disclosure Statement of Accused Not Enough to Prove Guilt - (11 Apr 2022)

LAW OF EVIDENCE

Allahabad High Court has held the discovery of the material object/crime weapon at the disclosure of the accused is important under Section 27 of the Indian Evidence Act, 1872 but such disclosure alone would not automatically lead to the conclusion that the accused committed the offence.

Tags : ALLAHABAD HIGH COURT   SECTION 27 OF THE INDIAN EVIDENCE ACT   1872   DISCOVERY   WEAPON  

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