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Delhi HC: Re-Examination Can't be Used to Give Chance to Undo Statement Made in Cross Examination - (06 Jun 2022)

LAW OF EVIDENCE

Delhi High Court has held that the opportunity of re-examination cannot be used to give a chance to a witness to undo its statement made in cross-examination and fill in the lacunae in evidence.

Tags : DELHI HIGH COURT   EVIDENCE   RE-EXAMINATION  

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