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SC: Avoid Hyper-technical Approach in Deciding Juvenility Claim - (14 Sep 2022)

CRIMINAL

Supreme Court has held that while deciding whether an accused is juvenile or not, a hyper technical approach should not be adopted. If two views are possible on the same evidence then the Court should lean to the one, favorable to the accused.

Tags : SUPREME COURT   JUVENILITY   HYPER-TECHNICAL  

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