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Guj. HC: Oral Dying Declaration Which is Reliable & Not Controverted by Defence is Admissible - (27 Jul 2022)

LAW OF EVIDENCE

Gujarat High Court has held that a dying declaration cannot be said to be inadmissible merely because it was given orally. The Court stated that an oral dying declaration given by the deceased, which is not controverted by the defence in cross-examination, is admissible in evidence.

Tags : GUJARAT HIGH COURT   DYING DECLARATION   EVIDENCE  

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