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Gauhati HC: Incriminating Evidence Under Section 3113 CrPC Should be Put Up in Concise Manner - (15 Apr 2022)

CRIMINAL

Gauhati High Court has observed that under Section 313 of Code of Criminal procedure, 1973 (CrPC), the trial Court should bring to accused’s notice, in a concise form, only the incriminating evidence available on record against him, remarking that section 313 CrPC is to afford a fair opportunity to the accused to explain each incriminating evidence available against him

Tags : GAUHATI HIGH COURT   INCRIMINATING EVIDENCE  

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