SC: All Adverse Evidences Should Be Put As Questions While Examining Accused U/S 313 CrPC - (05 Aug 2022)
CRIMINAL
Supreme Court has held that while examining an accused under Section 313 Code of Criminal Procedure (CrPC), all the adverse evidences has to put in the form of questions so as to give an opportunity to the accused to articulate his defence and give his explanation.
Tags : SUPREME COURT CRPC ADVERSE EVIDENCE
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