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SC: Witness Can't be Recalled for Giving Different Statement in Another Case Relating to Same Event - (23 Jun 2022)

CRIMINAL

Supreme Court has held that merely because a different statement was given by prosecution witness in another case relating to the same incident, that itself would not be a reason for recalling the witness under Section 311 of Criminal Procedure Code.

Tags : SUPREME COURT   RECALLING WITNESS   PROSECUTION WITNESS  

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