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Cal. HC: No Need to Corroborate Dying Declaration if Given In Fit State of Mind - (12 Aug 2022)

CRIMINAL

Calcutta High Court has held that a dying declaration is a conclusive piece of evidence, admissible for the conviction of the accused, wherein corroboration is not mandatory when the deceased is in a 'fit state of mind' while giving the declaratory statement.

Tags : CALCUTTA HIGH COURT   DYING DECLARATION   CORROBORATION  

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