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Rajasthan HC: Medical Evidence Cannot be Doubted at Stage of Framing of Charges - (25 Apr 2022)

CRIMINAL

Rajasthan High Court has observed that medical evidence cannot be doubted, that too, at the stage of framing of charges, where as per the settled law laid down by the Supreme Court, the possibility of acquittal of the accused person are not to be taken into consideration, rather it is to be seen whether prima facie case is made out or not.

Tags : RAJASTHAN HIGH COURT   MEDICAL EVIDENCE   STAGE OF FRAMING OF CHARGES  

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