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Orissa HC: Dying Declaration Can't Be Discarded Because Certificate of Fit Mental State Not Appended - (05 May 2022)

CIVIL

Orissa High Court has ruled that dying declaration made to a doctor can neither be called to question nor should be doubted only because a certificate relating to mental state of the deceased at the time of recording the declaration was not appended to it.

Tags : ORISSA HIGH COURT   DYING DECLARATION   DECEASED  

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