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P&H HC: Call Details Sans Transcript of Conversation Between Co-Accused not Corroborative - (13 Apr 2022)

LAW OF EVIDENCE

Punjab and Haryana High Court has observed that mere call details would not be considered to be corroborative material in want of substantive material found against the accused.

Tags : PUNJAB AND HARYANA HIGH COURT   CALL DETAILS   CORROBORATIVE  

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