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Kerala HC: Mere Failure to Secure Presence Of Crucial Witnesses Not Ground To Acquit Accused - (05 Aug 2022)

CRIMINAL

Kerala High Court has held that the non-examination of crucial witnesses or the investigating officer by itself is not a sufficient reason to disbelieve the prosecution case in totality and to acquit the accused, if the evidence adduced otherwise emphatically established the prosecution case.

Tags : KERALA HIGH COURT   WITNESS   ACQUITTAL  

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