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Orissa HC Upholds Conviction Basing Upon Testimony of Injured Witness in 22 Yrs Old Murder Case - (12 Sep 2022)

CRIMINAL

Orissa High Court while upholding conviction of three persons charged with murder in a 22-year-old case has held that deposition of injured witness should be relied upon unless there are strong grounds for rejection of his evidence on the basis of major contradictions.

Tags : ORISSA HIGH COURT   MURDER   INJURED WITNESS  

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