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'Child Witness Prone to Tutoring': Calcutta HC Acquits Man Convicted for Murdering His Wife - (25 May 2022)

CRIMINAL

Calcutta High Court has set aside the order convicting husband for the murder of his wife on the ground that the child witness being of extremely tender age at the time of incident was unable to comprehend the circumstances and also prone to tutoring.

Tags : CALCUTTA HIGH COURT   MURDER   HUSBAND   CHILD WITNESS  

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