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Kerala HC: S.113B of Evidence Act Casts Reverse Burden on Accused to Disprove Prosecution Case - (04 Aug 2022)

LAW OF EVIDENCE

Kerala High Court has held that in dowry death cases, Section 113B of the Indian Evidence Act casts a reverse burden on the accused to disprove he prosecution case, and if he fails to rebut the presumption under Section 113B, the court is bound to act on it.

Tags : KERALA HIGH COURT   DOWRY DEATH   EVIDENCE   PRESUMPTION  

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